Section 2 in Additional Duties of Excise (Goods of Special Importance) Act, 1957
2. Definitions.
- In this Act, -(a)"additional duties" means the duties of excise duties levied and collected under sub-section (1) of section 3 ;(b)"State" does not include a Union territory;(c)[ * * *] [Clause (c) omitted by Act 7 of 1986, Section 2]
