Section 28(1)(c) in The Central Excise Rules, 2017

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Union of India - Subsection

Section 28(1)(c) in The Central Excise Rules, 2017

(c)engages in the manufacture, production or storage of any excisable goods without having applied for the registration certificate required under section 6 of the Act; or

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Union of India - Subsection

Section 28(1)(c) in The Central Excise Rules, 2017