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[Cites 0, Cited by 0] [Section 401] [Entire Act]

Union of India - Subsection

Section 401(ii) in The Central Excise Act, 1944

(ii)prohibit absolutely, or with such exceptions, or subject to such conditions as the Central Government thinks fit, the production or manufacture, or any process of the production or manufacture, of excisable goods, or of any component parts or ingredients or containers thereof, except on land or premises approved for the purpose;