Section 31(2)(b) in The Central Excise Act, 1944

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Union of India - Subsection

Section 31(2)(b) in The Central Excise Act, 1944

(b)

(i)specify the factor relevant to the production of such goods and the quantity that is deemed to be produced by use of a unit of such factor; and

(ii)provide for the determination of the annual capacity of production of the factory in which such goods are produced on the basis of such factor by an officer not below the rank of Assistant 33[Principal Commissioner of Central Excise or Commissioner of Central Excise] and such annual capacity of production shall be deemed to be the annual production of such goods by such factory:

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Union of India - Subsection

Section 31(2)(b) in The Central Excise Act, 1944