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 1] [Entire Act] Union of India - Section Section 104 in Finance (No. 2) Act, 2014 104. Amendment of section 35E. - In the Central Excise Act, in section 35E, in sub-section (3), the following proviso shall be inserted, namely:-"Provided that the Board may, on sufficient cause being shown, extend the said period by another thirty days.".
