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[Cites 0, Cited by 46] [Entire Act]

Union of India - Section

Section 29 in The Central Excise Act, 1944

29.

[2-A. References of certain expressions. In this Act, save as otherwise expressly provided and unless the context otherwise requires, references to the expressions duty , duties , duty of excise and duties of excise shall be construed to include a reference to Central Value Added Tax (CENVAT) .]