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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 78(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)The appeal shall be heard and decided within a period of six months from the date on which such appeal is filed :Provided that if an appeal is not decided within the time period specified in sub-section (3), the relief prayed for in the appeal shall be deemed to be granted.