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Union of India - Section

Section 73 in The Central Excise Act, 1944

73.

[(2) Any offence under this chapter may, either before or after the institution of prosecution, be compounded by the 74[Principal Chief Commissioner of Central Excise or Chief Commissioner of Central Excise] on payment, by the person accused of the offence to the Central Government, of 75[such compounding amount and in such manner of compounding] as may be prescribed:]