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[Cites 0, Cited by 0] [Section 367] [Entire Act]

Union of India - Subsection

Section 367(i) in The Central Excise Act, 1944

(i)under sub-section (1) of Section 35, unless the appellant has deposited seven and a half per cent of the duty, in case where duty or duty and penalty are in dispute, or penalty, where such penalty is in dispute, in pursuance of a decision or an order passed by an officer of Central Excise lower in rank than the 368[Principal Commissioner of Central Excise or Commissioner of Central Excise];