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Union of India - Section

Section 14 in Central Excise (Appeals) Rules, 2001

14.

(i)Amountof
duty orfine or penalty or interest deposited. If so, inform the amount deposited undereach head in the box below. (A copy of the challan under which the deposit ismade shall be furnished)
Duty   Fine   Penalty   Interest    
                 
(ii)If not,
whether any application for dispensing with such deposit has been made?