Section 120 in Finance Act, 1999

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Section 120 in Finance Act, 1999

120. Amendment of section 2.

- In section 2 of the Central Excise Act, -

(i)in clause (b), after the words "Additional Commissioner of Central Excise", the words "Joint Commissioner of Central Excise," shall be inserted;

(ii)in clause (f), in sub-clause (ii), for the words "the Schedule", the words "the First Schedule" shall be substituted.