Section 396(2)(c) in The Central Excise Act, 1944

[Cites 0, Cited by 0] [Section 396(2)] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(2)(c) in The Central Excise Act, 1944

(c)throughout the material part of the said period, the computer was operating properly or, if not, then any respect in which it was not operating properly or was out of operation during that part of that period was not such as to affect the production of the document or the accuracy of the contents; and

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Union of India - Subsection

Section 396(2)(c) in The Central Excise Act, 1944