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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 77(2) in The Andaman and Nicobar Islands Excise Regulation, 2012

(2)The Appellate authority may after making such further inquiry as may be necessary, pass such order, as he thinks fit, just and proper, confirming, modifying or annulling the decision or order, as the case may be.