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[Cites 0, Cited by 0] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(9) in The Central Excise Act, 1944

(9)Where any duty, interest, fine and penalty payable in pursuance of an order under sub-section (5), is not paid by the assessee within thirty days of receipt of a copy of the order by him, the amount which remains unpaid, shall be recovered along with interest due thereon, as the sums due to the Central Government by the Central Excise Officer having jurisdiction over the assessee in accordance with the provisions of Section 11.