The Central Excise Act, 1944

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Section 73, Agreement with foreign countries or specified territories. (sections)

Section 88, Amendment of Act of 15 of 2003 (sections)

Section 27, Amendment of assessment on appeal. (sections)

Section 87, Amendment of Section 2 of Act 54 of 1963. (sections)

Section 19, Appeal to High Court. (sections)

Section 21, Appeal to Supreme Court. (sections)

Section 18, Appeals to Appellate Tribunal. (sections)

Section 15, Appeals to the Commissioner (Appeals). (sections)

Section 77, Appearance by approved valuer in certain matters. (sections)

Section 78, Appearance by authorised representative. (sections)

Section 70, Applicability of certain provisions of Income-tax Act and of Chapter V of Wealth-tax Act. (sections)

Section 84, Application of provisions of Income-tax Act (sections)

Section 81, Assessment not to be invalid on certain grounds. (sections)

Section 10, Assessment. (sections)

Section 75, Authentication of notices and other documents. (sections)

Section 47, Bar of limitation for imposing penalty (sections)

Section 82, Bar of suits in civil courts. (sections)

Section 20, Case before High Court to be heard by not less than two Judges. (sections)

Section 7, Change of incumbent. (sections)

Section 48, Chapter not in derogation of any other law or any other provision of this Act. (sections)