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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(i) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(i)provide for the assessment and collection of duties levied under this Act, the authorities by whom functions under this Act are to be discharged, the issue of notices requiring payment, the manner in which the duties shall be payable and the recovery of duty not paid;