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Union of India - Section

Section 5 in The Central Excise Rules, 2017

5. Date for determination of duty and tariff valuation.

- The rate of duty or tariff value applicable to any excisable goods shall be the rate or value in force on the date when such goods are removed from a factory or a warehouse, as the case may be.Explanation. - If any excisable goods are used within the factory, the date of removal of such goods shall mean the date on which the goods are issued for such use.