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Union of India - Section

Section 72 in The Central Excise Act, 1944

72. Subs. by Act 17 of 2013, S. 89. Prior to substitution it read as: (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), offences under Section 9 shall be deemed to be non-cognizable within the meaning of that Code. .