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[Cites 0, Cited by 8] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(3) in The Textiles Committee Act, 1963

(3)The duty of excise levied under sub-section (1) shall be collected by the Committee, in accordance with the rules made in this behalf, from every manufacturer of textiles or textile machinery (hereinafter in this section and in sections 5C and 5D referred to as the manufacturer).