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    Collector Of Central Excise, Patna v. Indian Tube Co. Ltd., Calcutta .

    Order

    The Tribunal is right in saying that the diluted sulphuric acid, that is, the liquid which remains after user, cannot be said to have been manufactured by the respondent and, therefore, no duty can be levied thereon. The appeal is dismissed accordingly.

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    Collector Of Central Excise, Patna v. Indian Tube Co. Ltd., Calcutta .
    (Mar 2, 1995)