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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Puducherry - Subsection

Section 21(2) in Pondicherry Excise Act, 1970

(2)The Government may by notification, levy a countervailing duty on any excisable article manufactured or produced elsewhere in India and imported into the Union territory under a licence or permit granted under this Act at such rates as may be specified in the notification, which may not exceed the rates of excise duty on similar excisable articles levied under sub-section (1).