Section 3(8)(b) in The Customs Tariff Act, 1975

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Union of India - Subsection

Section 3(8)(b) in The Customs Tariff Act, 1975

(b)any duty of customs chargeable on that article under section 12 of the Customs Act, 1962, and any sum chargeable on that article under any law for the time being in force as an addition to, and in the same manner as, a duty of customs, but does not include the tax referred to in sub-section (7) or the cess referred to in sub-section (9).

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Union of India - Subsection

Section 3(8)(b) in The Customs Tariff Act, 1975