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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(7) in Service Tax 1994

(7)Where any such amendment has the effect of enhancing the assessment or reducing the refund already made, the Central Excise Officer shall make an order specifying the sum payable by the assessee and the provisions of this Chapter shall apply accordingly.