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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(1) in The Central Excise Act, 1944

(1)The Central Government shall, by notification in the Official Gazette, constitute a Commission to be called 246[the Customs, Central Excise and Service Tax Settlement Commission] for the settlement of cases under this Chapter and Chapter XIV-A of the Customs Act, 1962.