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[Cites 0, Cited by 0] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(2) in The Central Excise Act, 1944

(2)The 199[cost accountant or chartered accountant] so nominated shall, within the period specified by the 200[Principal Commissioner of Central Excise or Commissioner of Central Excise], submit a report of such audit duly signed and certified by him to the said Commissioner mentioning therein such other particulars as may be specified.