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[Cites 0, Cited by 0] [Section 96(11)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(11)(b) in The Central Excise Act, 1944

(b)within 100[two years] from the date of notice, where it is possible to do so, in respect of cases falling under sub-section (4) 101[* * *].