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Union of India - Section

Section 26 in The Central Excise Rules, 2017

26. Power to detain or seize goods.

- If a Central Excise Officer, has reason to believe that any goods, which are liable to excise duty but no duty has been paid thereon or the said goods were removed with the intention of evading the duty payable thereon, the Central Excise Officer may detain or seize such goods.