Section 127(1)(ii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(1)(ii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(ii)Every appeal under this rule should be filed within three months of the date of the decision or order appealed against an order passed in appeal under this rule shall, subject to the power of revision conferred by rule 129, be final.

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Union of India - Subsection

Section 127(1)(ii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955