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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(viia) in CENVAT Credit Rules, 2004

(viia)[the additional duty leviable under sub-section (5) of section 3 of the Customs Tariff Act, 2007:[***] [Inserted by Notification No. 13/2007.C.E. (N.T.), dated 1st March 2005 (w.e.f. 1st March 2005 ]