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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(63) in The Bihar Prohibition And Excise Act, 2016

(63)"special duty" means a tax on the import of any excisable article being an article on which countervailing duty as is mentioned in Entry 51 of List II of the Seventh Schedule to the Constitution of India is not imposable on the ground merely that such article is not being manufactured or produced in the territory to which the Act extends;