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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Tripura - Subsection

Section 29A(3) in The Bengal Excise Act, 1909

(3)Nothing in this section shall authorise the levy by the Chief Commissioner of any duty which, as between goods manufactured or produced in the Union Territory of Tripura and similar goods not so manufactured or produced, discriminates in favour of the former, or which, in the case of goods manufactured or produced outside the Union Territory of Tripura discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced in another locality.