Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96(11)] [Section 96] [Entire Act] Union of India - Subsection Section 96(11)(a) in The Central Excise Act, 1944 (a)within six months from the date of notice where it is possible to do so, in respect of cases falling under sub-section (1);