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[Cites 0, Cited by 0] [Section 396(5)] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(5)(a) in The Central Excise Act, 1944

(a)information shall be taken to be supplied to a computer if it is supplied thereto in any appropriate form and whether it is so supplied directly or (with or without human intervention) by means of any appropriate equipment;