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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 82(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)Where an application is filed for dispensing with the deposit of duty or fee demanded or penalty or fine levied under sub-section (2), the Appellate Authority shall, where it is possible to do so, decide such application within thirty days from the date of its filing.