Section 3(2)(b) in Central Excise (Appeals) Rules, 2001

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Union of India - Subsection

Section 3(2)(b) in Central Excise (Appeals) Rules, 2001

(b)in the case of a Hindu undivided family, by the Karta and, where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;

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Union of India - Subsection

Section 3(2)(b) in Central Excise (Appeals) Rules, 2001