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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(3) in The Central Excise Act, 1944

(3)Notwithstanding anything to the contrary contained in any judgment, decree, order or direction of the Appellate Tribunal or any Court or in any other provision of this Act or the rules made thereunder or any other law for the time being in force, no refund shall be made except as provided in sub-section (2).