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Union of India - Section

Section 74 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

74. Goods not to be taken out of warehouse except as provided by these rules.

- No goods shall be removed from any warehouse except on payment of duty or for removal to any other warehouse or for export and on presentation of a written application prescribed in rule 81 or rule 98, as the case may be.