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[Cites 0, Cited by 0] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(5) in The Central Excise Act, 1944

(5)Any person aggrieved by any decision or order passed under sub-section (1) or sub-section (2) may appeal to the Customs and Excise Revenues Appellate Tribunal established under Section 3 of the Customs and Excise Revenues Appellate Tribunal Act, 1986 (62 of 1986), against such decision or order.]