Section 3(2)(c) in Manipur Excise Rules, 1962

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2)(c) in Manipur Excise Rules, 1962

(c)that the liquor may be imported only from a distillery, brewery, bonded warehouse or bonded laboratory in the exporting State, if the payment of duty leviable in the exporting State is to be avoided. No claim for the refund of this duty from the Government of Manipur will ever be entertained, except as provided for in Rule 13.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Manipur - Subsection

Section 3(2)(c) in Manipur Excise Rules, 1962