Section 9(1)(c) in Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(1)(c) in Bengal Excise Act, 1909

(c)the duty (if any) [payable under Chapter V] [Substituted by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937 for the words and figures imposed under section 27.] has been paid, or a bond has been executed for the payment thereof :

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Bengal Presidency - Subsection

Section 9(1)(c) in Bengal Excise Act, 1909