LexSection 35I — [Omitted.].
The Central Excise Act, 1944
1 [35I. Power of High Court or Supreme Court to require statement to be amended.]--- Omitted by The National Tax Tribunal Act, 2005 (Act 49 of 2005), s. 30 and Sch., Pt. VII-6 (w.e.f. 28-12-2005).Open in Lexace · Ask the AI about this section