127N. Applications of certain provisions of Central Excise Act.
- The provisions of Chapter V of the Central Excise Act, 1944 (1 of 1944), insofar as it is not inconsistent with the provisions of this Chapter shall apply in relation to proceedings before the Settlement Commission under this Chapter.[CHAPTER XV] [ Substituted by Act 44 of 1980, Section 50 and Schedule V (w.e.f. 11-10-1982).] Appeals And Revision
