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 0] [Section 377] [Entire Act] Union of India - Subsection Section 377(2) in The Central Excise Act, 1944 (2)The costs of any reference to 378[* * *] 379[an appeal to 380[* * *] the Supreme Court, 381[* * *] which shall not include the fee for making the reference shall be in the discretion of the Court.
