Section 2(4)(c) in Central Excise Laws (Amendment and Validation) Act, 1982

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Union of India - Subsection

Section 2(4)(c) in Central Excise Laws (Amendment and Validation) Act, 1982

(c)refunds shall be made of all such duties of excise which have been collected but which would not have been collected if the foregoing provisions of this section had been in force at all material times; and

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Union of India - Subsection

Section 2(4)(c) in Central Excise Laws (Amendment and Validation) Act, 1982