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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(iii) in Finance (No. 2) Act, 2014

(iii)against the decision or order referred to in clause (b) of sub-section (1) of section 35B, unless the appellant has deposited ten per cent. of the duty, in case where duty or duty and penalty are in dispute, or penalty, where such penalty is in dispute, in pursuance of the decision or order appealed against: