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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Central Excise (Appeals) Rules, 2001

(3)The appeal shall be in English (or Hindi)and should set forth, concisely and under distinct heads, the grounds of appealwithout any argument or narrative and such grounds should be numberedconsecutively.