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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(a) in The Central Excise Act, 1944

(a)relating to the rate of duty of excise for the time being in force, whether under the Central Excise Tariff Act, 1985 (5 of 1986), or under any other Central Act providing for the levy and collection of any duty of excise, in relation to any goods on or after the 28th day of February, 1986; or