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[Cites 0, Cited by 0] [Section 354(3)] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(3)(a) in The Central Excise Act, 1944

(a)No decision or order under this section shall be made so as to prejudicially affect any person unless such person is given a reasonable opportunity of making representation and if, he so desires, of being heard in his defence.