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[Cites 0, Cited by 0] [Section 435] [Entire Act]

Union of India - Subsection

Section 435(d) in The Central Excise Act, 1944

(d)any power exercisable by an Assistant 450[Principal Commissioner of Central Excise or Commissioner of Central Excise] 11[or Deputy 451[Principal Commissioner of Central Excise or Commissioner of Central Excise]] under this Act may be exercisable also by a gazetted officer of Central Excise empowered in this behalf by the Board.]