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State of Jammu-Kashmir - Section

Section 4C in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

4C. Appeal.

- An appeal shall lie from an order passed by-
(i)an Excise and Taxation Officer to the Deputy Commissioner;
(ii)a Deputy Commissioner in exercise of his original jurisdiction to the Commissioner:
Provided that the appeal is preferred within sixty days from the date of order.