Section 5(1)(c) in Central Excise (Appeals) Rules, 2001

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Union of India - Subsection

Section 5(1)(c) in Central Excise (Appeals) Rules, 2001

(c)where the appellant was prevented by sufficient cause from producing, before the adjudicating authority any evidence which is relevant to any ground of appeal; or

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Union of India - Subsection

Section 5(1)(c) in Central Excise (Appeals) Rules, 2001