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[Cites 0, Cited by 15] [Entire Act]

Union of India - Section

Section 119 in Finance Act, 1999

119. Substitution of new authorities.

- In the Central Excise Act, 1944 (1 of 1944) (hereinafter referred to as the Central Excise Act), -
(a)save as otherwise expressly provided, and unless the context otherwise requires, the reference to any authority specified in column 1 of the Table below shall be substituted by reference to the authority or authorities specified in the corresponding entry in column 2 of the said Table and such consequential changes as the rules of grammar may require shall also be made :
Assistant Commissioner of Central Excise Assistant Commissioner of Central Excise
Deputy Commissioner of Central Excise Deputy Commissioner of Central Excise Joint Commissioner ofCentral Excise
(b)for the words "the Schedule", wherever they occur [other than in sub-clause (ii) of clause (f) of section (2)], the words "the First Schedule and the Second Schedule" shall be substituted;
(c)references to the expressions "duty", "duties", "duty of excise" and "duties of excise" shall, save as otherwise expressly provided in this Act and unless the context otherwise requires, be construed to include a reference to the special duty of excise specified in the Second Schedule to the Central Excise Tariff Act, 1985 (5 of 1986).