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Union of India - Section

Section 421 in The Central Excise Act, 1944

421.

[(xxiii) specify the form 422[and manner] in which application for refund shall be made under Section 11-B;
(xxiv)provide for the manner in which money is to be credited to the Fund;
(xxv)provide for the manner in which the Fund shall be utilised for the welfare of the consumers;
(xxvi)specify the form in which the account and records relating to the Fund shall be maintained;]