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Union of India - Section
Section 95 in Finance (No. 2) Act, 2014
95. Substitution of new authorities.
- In the Central Excise Act, 1944 (1 of 1944)(hereinafter referred to as the Central Excise Act) or in Chapter V of the Finance Act, 1994 (32 of 1994) or in any other law for the time being in force, the reference to any authority specified in column (1) of the Table below shall be substituted by reference to the authority or authorities specified in the corresponding entry in column (2) of the said Table and such consequential changes as the rules of grammar may require shall also be made:-| Sl. No. | (1) | (2) |
| 1. | Chief Commissioner of Central Excise | Principal Chief Commissioner of Central Exciseor Chief Commissioner of Central Excise |
| 2. | Commissioner of Central Excise | Principal Commissioner of Central Excise orCommissioner of Central Excise. |