Section 1664 in Central Excise Valuation (determination of price of excisable goods) Rules, 2000
1664.
G.S.R. 575 (E), New Delhi, 30.6.2000.- In exercise of the powers conferred by section 37 of the Central Excise Act, 1944 (1 of 1944), and in supersession of the Central Excise (Valuation) Rules, 1975 except as respect things done or omitted to the done before such supersession, the Central Government hereby makes the following rules, namely :-
