Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in Central Excise (Appeals) Rules, 2001 (1)An application under sub-section (4) of section 35E of the Act to the Commissioner (Appeals) shall be made in Form No. E.A. 2.
