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Union of India - Section

Section 359 in The Central Excise Act, 1944

359.

[35-EE. Revision by Central Government. (1) The Central Government may, on the application of any person aggrieved by any order passed under Section 35-A, where the order is of the nature referred to in the first proviso to sub-section (1) of Section 35-B, annul or modify such order: