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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(2)Every licence under sub-section (1) shall be granted for such area, if any, for such period subject to such restrictions and conditions, and in such form and containing such particulars as may be prescribed.