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[Cites 0, Cited by 0] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(3) in The Central Excise Act, 1944

(3)Every appeal under this section shall be filed within three months from the date on which the order sought to be appealed against is communicated to the 323[Principal Commissioner of Central Excise or Commissioner of Central Excise], or, as the case may be, the other party preferring the appeal.