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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 77(3) in The Andaman and Nicobar Islands Excise Regulation, 2012

(3)The appeal shall be heard and decided within a period of six months from the date on which such appeal is filed: Provided that if an appeal is not decided within the period specified, the relief prayed for in the appeal shall be deemed to have been granted.