Section 12(2)(b) in The Central Excise Rules, 2017

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(b) in The Central Excise Rules, 2017

(b)The Central Government may, by notification, and subject to such conditions or limitations as may be specified in such notification, specify assessee or class of assessees who may not be required to submit such an Annual Return.

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Union of India - Subsection

Section 12(2)(b) in The Central Excise Rules, 2017