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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in Central Excise Rules, 2002

(3)The invoice shall be prepared in triplicate in the following manner, namely :-
(i)the original copy being marked as original for buyer;
(ii)the duplicate copy being marked as duplicate for transporter;
(iii)the triplicate copy being marked as triplicate for assessee.