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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(4)Recovered alcohol declared by the licensee to unfit for use shall be destroyed by him in the presence of the officer-in-charge on submission of written application.No rebate of duty shall be allowed on recovered alcohol so destroyed.