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[Cites 0, Cited by 0] [Section 466] [Entire Act]

Union of India - Subsection

Section 466(2) in The Central Excise Act, 1944

(2)No proceeding, other than a suit, shall be commenced against the Central Government or any officer of the Central Government or a State Government for anything done or purported to have been done in pursuance of this Act or any rule made thereunder, without giving the Central Government or such officer a month's previous notice in writing of the intended proceeding and of the cause thereof or after the expiration of three months from the accrual of such cause.]