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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4)(d) in Central Excise Laws (Amendment and Validation) Act, 1982

(d)recoveries shall be made of all such duties of excise which have not been collected or, as the case may be, which have been refunded but which would have been collected or, as the case may be, would not have been refunded if the foregoing provisions of this section had been in force at all material times.