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 2] [Entire Act] Union of India - Section Section 176 in The Central Excise Act, 1944 176. [(d) the surplus amount referred to in sub-section (6) of Section 73-A of the Finance Act, 1994 (32 of 1994).]
