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 331] [Entire Act] Union of India - Subsection Section 331(3) in The Central Excise Act, 1944 (3)The Appellate Tribunal shall send a copy of every order passed under this section to the 332[Principal Commissioner of Central Excise or Commissioner of Central Excise] and the other party to the appeal.
