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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(i) in The Central Excise Act, 1944

(i)in any disputed case, other than a case where the determination of any question having a relation to the rate of duty of excise or to the value of goods for purposes of assessment is in issue or is one of the points in issue, the difference in duty involved or the duty involved; or