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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(2) in The Central Excise Act, 1944

(2)The Settlement Commission shall consist of a Chairman and as many Vice-Chairmen and other Members as the Central Government thinks fit and shall function within the Department of the Central Government dealing with Customs and Central Excise matters.