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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(a) in The Central Excise Act, 1944

(a)the production or manufacture or any process of production or manufacture of any specified goods included in the 60[First Schedule and the Second Schedule] to the Central Excise Tariff Act, 1985 (5 of 1986), or