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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 78(2) in The Dadra and Nagar Haveli Excise Regulation, 2012

(2)The Appellate authority after making such further inquiry as may be necessary, pass such order, as he thinks just and proper, confirming, modifying or annulling the decision or order, as the case may be.