Section 12(1)(a) in Central Excise Rules, 2002

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(a) in Central Excise Rules, 2002

(a)the subject goods are manufactured or produced using the said intermediate goods and cleared on payment of appropriate duties of excise leviable thereon within a period of six months, from the date of receipt of the intermediate goods in the recipient premises; or

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Union of India - Subsection

Section 12(1)(a) in Central Excise Rules, 2002