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[Cites 0, Cited by 0] [Section 391(5)] [Section 391] [Entire Act]

Union of India - Subsection

Section 391(5)(a) in The Central Excise Act, 1944

(a)appointed day means the date of coming into force of the amendments to this Act specified in Part II of the Fifth Schedule to the Finance (No. 2) Act, 1980 (44 of 1980);