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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(4) in Telangana Excise Act, 1968

(4)[ Notwithstanding anything contained in this Act, it shall be open to the Government, by notification to levy such other taxes, or duties or cess or any other fee or registration fee or penalties or discounts, at any stage, in respect of excisable articles or on any person connected with the trade of excisable articles as may be specified in the notification.] [Added by Act No.32 of 2017.]