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State of Madhya Pradesh - Section

Section 6 in The M.P. Excise Act, 1915

6. Saving of enactment.

- Nothing contained in this Act shall affect the provisions of the Sea Customs Act, 1878 (VIII of 1878) or the Indian Tariff Act, 1894 (VIII of 1894), (except Section 6 thereof) or the Cantonment Act, 1910 (XV of 1910), or any rule or order made thereunder.