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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in Central Excise Tariff Act, 1985

(b)[in any other case, a rate of duty as it thinks necessary.] [Amended by The Central Excise Tariff (Amendment) Ordinance, 2002.]