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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(a) in The Bengal Excise Act, 1909

(a)on an excisable article imported-
(i)by payment (upon or before importation) in the Union territory of Tripura or in the State or territory from which the article is brought, or
(ii)by payment upon issue for sale from a warehouse established, authorized or continued under this Act;