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[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

Bombay Presidency - Subsection

Section 29A(2)(b) in The Bombay Abkari Act, 1878

(b)any duty on an excisable article produced outside India and imported into the [State] [This word was substituted for the word 'Province', by the Adaptation of Laws Order, 1950.] whether across a customs frontier as defined by the Central Government or not.