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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 82(4) in The Dadra and Nagar Haveli Excise Regulation, 2012

(4)Notwithstanding anything contained in sub-section (1), no recovery action shall be initiated against the appellant until the application under sub-section (2) has been decided by the Appellate Authority.