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[Cites 0, Cited by 0] [Section 363(5)] [Section 363] [Entire Act]

Union of India - Subsection

Section 363(5)(b) in The Central Excise Act, 1944

(b)in any other case, unless the person affected by the proposed order has been given notice to show cause against it within one year from the date of the order sought to be annulled or modified.