Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 452] [Entire Act] Union of India - Subsection Section 452(b) in The Central Excise Act, 1944 (b)so as to interfere with the discretion of the 454[Principal Commissioner of Central Excise or Commissioner of Central Excise] (Appeals) in the exercise of his appellate functions.
