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] [Entire Act] Union of India - Section Section 7 in Central Excise (Appeals) Rules, 2001 7. Whether duty or penalty or both is deposited; if not whether any application for dispensing with such deposit has been made. ( A copy of the challan under which the deposit is made shall be furnished).
