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State of Sikkim - Section

Section 26 in Sikkim Excise Act, 1992

26. Levy of duty on non-excisable articles and articles produced outside India Until provision to contrary is made by Parliament, the Government may levy duty.

- a. on intoxicants or medicinal or toilet preparations containing alcohol which are not excisable article within the meaning of this Actb. on an excisable article produced outside India and imported into Sikkim.