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Citedby 80 docs - [
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The Lakshmi Mills Company Limited vs The Assistant Commissioner Of on 24 November, 2008
Ashok Leyland Ltd. vs Collector Of Central Excise on 13 November, 2002
Commissioner Of C. Ex. vs Tamil Nadu Petro Products Ltd. on 4 August, 2005
Finolex Inds. Ltd. And Ors. vs C.C.E., Pune And C.C.E. (Adj.), ... on 14 May, 2001
Eicher Motors And Ors. vs Commissioner Of Central Excise on 21 February, 2007
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central excise act
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sec. 4
central excise doctypes: laws
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Section 4(1)
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Section 4
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Central Government Act
Section 4(1)(b) in The Central Excise Tariff Act, 1985
(b) in section 2, for clause (f), the following clause shall be substituted, namely:--