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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1) in Service Tax 1994

(1)Any person aggrieved by any assessment order passed by the Central Excise Officer under section 71, section 72 or section 73, or denying his liability to be assessed under this Chapter, or by an order levying interest or penalty under this Chapter, may appeal to the Commissioner of Central Excise (Appeals) .