LexSection 35J — [Omitted.].
The Central Excise Act, 1944
1 [35J. Case before High Court to be heard by not less than two judges.]--- Omitted by ibid, s. 30 and Sch., Pt. VII-6 (w.e.f. 28-12-2005) .Open in Lexace · Ask the AI about this section
1 [35J. Case before High Court to be heard by not less than two judges.]--- Omitted by ibid, s. 30 and Sch., Pt. VII-6 (w.e.f. 28-12-2005) .Open in Lexace · Ask the AI about this section