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[Cites 0, Cited by 0] [Section 367] [Entire Act]

Union of India - Subsection

Section 367(ii) in The Central Excise Act, 1944

(ii)against the decision or order referred to in clause (a) of sub-section (1) of Section 35-B, unless the appellant has deposited seven and a half 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;