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The Union Duties of Excise (Distribution) Act, 1979 [20th May, 1979.] An Act to provide for the payment out of the Consolidated Fund of India of sums equivalent to a part of the net proceeds of certain Union duties of excise to the States to which the law imposing the duty extends and for the distribution of those sums among those States in accordance with the principles recommended by the Finance Commission in its1[report dated the 25th day of November, 1994]. BE it enacted by Parliament in the Thirtieth Year of the Republic of India as follows:-    |
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