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 3] [Entire Act] Union of India - Subsection Section 3(3) in Central Excise (Appeals) Rules, 2001 (3)The form of appeal in Form No. E.A. 1 shall be filed in duplicate and shall be accompanied by a copy of the decision or order appealed against.
