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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(4) in Finance (No. 2) Act, 2014

(4)Notwithstanding anything contained in section 11B of the Central Excise Act, an application for the claim of refund of duty of excise under sub-section (3) shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2014 receives the assent of the President.