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] [Section 33E] [Entire Act] Union of India - Subsection Section 33E(2) in Rubber Rules, 1955 (2)The Board's powers under Sub-rule (1) to remit to abandon claims to excise duty, shall be Subject to the provisions of Rule 10 of the Delegation of Financial Powers Rules, 1958.
