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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Customs And Central Excise Laws (Repeal) Act, 2004

(2)Sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeal of the Acts specified in the Schedule.THE SCHEDULE(See section 2)
Year Number Short title
(1) (2) (3)
1958 27 The Mineral Oils (Additional Duties of Excise and Customs) Act, 1958.
1959 58 The Sugar (Special Excise Duty) Act, 1959.
1986 45 The Central Duties of Excise (Retrospective Exemption) Act, 1986.
1986 62 The Customs and Excise Revenues Appellate Tribunal Act,1986.
1988 29 The Customs and Central Excise Laws (Amendment) Act, 1988.