CENTRAL GOVERNMENT NOTIFIES APPLICABILITY OF CENTRAL EXCISE EXEMPTION ON BLENDING OF MOTOR SPIRIT - (24 Jun 2021)
Excise
Central Government has notified that the applicability of Central Excise exemption on Ethanol/ Methanol blended Petrol, and High-speed diesel blended with biodiesel when blending is done within the refinery is dependent on conditions that appropriate duties have been paid, appropriate goods and services tax has been paid and that Ethanol/Methanol blended petrol is conforming to the Bureau of Indian Standards Specification.
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