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Union of India - Section

Section 64 in The Central Excise Act, 1944

64.

[(1)] Whoever commits any of the following offences, namely: 65[(a) contravenes any of the provisions of Section 8 or of a rule made under clause (iii) or clause (xxvii) of sub-section (2) of Section 37;]
(b)evades the payment of any duty payable under this Act;