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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Central Excise (Appeals) Rules, 2001

(2)The appeal including the statement offacts and the grounds of appeal shall be filed in quadruplicate accompanied byan equal number of copies of the order (one of which at least shall be acertified copy) appealed against.