Section 401(iii) in The Central Excise Act, 1944

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Union of India - Subsection

Section 401(iii) in The Central Excise Act, 1944

(iii)prohibit absolutely, or with such exceptions, or subject to such conditions as the Central Government thinks fit, 403[* * *] the transit of excisable goods from any part of 404[India] to any other part thereof;

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Union of India - Subsection

Section 401(iii) in The Central Excise Act, 1944