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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

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

(vi)require a manufacturer or the licensee of a warehouse to provide accommodation within the precincts of his factory or warehouse for excise officers employed to supervise the carrying out of rules made under this Act and prescribe the scale of such accommodation;