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[Cites 0, Cited by 31] [Entire Act]

Union of India - Section

Section 142 in The Central Excise Act, 1944

142.

[(ec) in case where the duty becomes refundable as a consequence of judgment, decree, order or direction of appellate authority, Appellate Tribunal or any court, the date of such judgment, decree, order or direction;]
(f)in any other case, the date of payment of duty.]