Section 2(3)(e) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

(e)"Central Excises Act" means the [Central Excise Act, 1944] [Renamed by the Finance (No. 2) Act, 1996, Section 71.] (1 of 1944);]

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