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[Cites 0, Cited by 0] [Section 396(2)] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(2)(b) in The Central Excise Act, 1944

(b)during the said period, there was regularly supplied to the computer in the ordinary course of the said activities, information of the kind contained in the statement or of the kind from which the information so contained is derived;