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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3) in Service Tax 1994

(3)Subject to the other provisions of this section, the Central Excise Officer concerned -
(a)may make an amendment under sub-section (1) of his own motion; or
(b)shall make such amendment if any mistake is brought to his notice by the assessee or the Commissioner of Central Excise or the Commissioner of Central Excise (Appeals).