Section 16(1)(i) in The Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Rules, 2010

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(i)the duty of excise specified in the First Schedule to the e Tariff Act, leviable under the Act;

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