Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(8) in The Bengal Excise Act, 1909 (8)"excise duty" and "countervailing duty" mean such excise duty or countervailing duty, as the case may, be, as is mentioned in entry 51 of List II in the Seventh Schedule to the Constitution;
