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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3)(i) in The M.P. Excise Act, 1915

(i)duty shall not be imposed thereunder on any article which has been imported into India and was liable, on such importation, to duty under the Sea Customs Act, 1878 (VIII of 1878), or the Indian Tariff Act 1894 (VIII of 1894) [x x x] [Omitted by M.P. Act No. 23 of 1958.];