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Union of India - Section

Section 331 in The Central Excise Act, 1944

331.

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(3)The Appellate Tribunal shall send a copy of every order passed under this section to the 332[Principal Commissioner of Central Excise or Commissioner of Central Excise] and the other party to the appeal.
(4)333[Save as provided in the National Tax Tribunal Act, 2005] orders passed by the Appellate Tribunal on appeal shall be final.