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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Puducherry - Subsection

Section 60(2) in Pondicherry Excise Act, 1970

(2)Any person aggrieved by an order passed by the Deputy Commissioner under this Act, may within ninety days from the date of communication of such order, appeal to the Excise Commissioner.