Section 29(2)(ii) in The Central Excise Rules, 2017

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(ii) in The Central Excise Rules, 2017

(ii)any other document or abets in making such document, on the basis of which the user of said invoice or document is likely to take or has taken any ineligible benefit under the Act or the rules made thereunder like claiming of CENVAT credit under the CENVAT Credit Rules, 2017 or refund, shall be liable to a penalty not exceeding the amount of such benefit or five thousand rupees, whichever is higher.

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Union of India - Subsection

Section 29(2)(ii) in The Central Excise Rules, 2017