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 1] [Entire Act] Union of India - Section Section 95 in Finance Act, 2015 95. Amendment of section 31. - In the Central Excise Act, in section 31, in clause (c), in the proviso, the words "in any appeal or revision, as the case may be," shall be omitted.
