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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(b) in Punjab Excise Powers and Appeal Orders, 1956

(b)to the Financial Commissioner when the order is made by Collector, provided that :-
(i)when an original order is confirmed on first appeal, a further appeal shall not lie.
(ii)when any such order is modified or reversed on appeal by the Collector the order made by the Financial Commissioner on further appeal, if any, to him shall be final.