Section 19(2)(iii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

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Union of India - Subsection

Section 19(2)(iii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(iii)regulate the removal of dutiable goods from the place where they are stored or manufactured or subjected to any process of production or manufacture and their transport to or from the premises of a licensed person, or a bonded warehouse, or to a market;

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Union of India - Subsection

Section 19(2)(iii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955