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 8] [Entire Act] Union of India - Subsection Section 8(1) in The Service Tax Rules, 1994 (1)An appeal under Section 85 of the Act to the [Commissioner of Central Excise (Appeals)] [Substituted by M.F. (DR) order No. 04/1/95(ST), dated 25.07.1995.] shall be in Form ST-4.
