Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 452] [Entire Act] Union of India - Subsection Section 452(a) in The Central Excise Act, 1944 (a)so as to require any Central Excise Officer to make a particular assessment or to dispose of a particular case in a particular manner; or
