Section 636(2)(c) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 636(2)] [Section 636] [Entire Act]

State of Uttar Pradesh - Subsection

Section 636(2)(c) in Rules under the United Provinces Excise Act, 1910

(c)the rate of duty chargeable in the importing State or Union Territory with which the State of Uttar Pradesh has entered into reciprocal arrangements for the adjustment of the excise duty by book transfer.

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State of Uttar Pradesh - Subsection

Section 636(2)(c) in Rules under the United Provinces Excise Act, 1910