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Central Excise Act, 1944 33. POWER OF ADJUDICATION. Where by the rules made under this Act anything is liable to confiscation or any person is liable to a penalty, such confiscation or penalty may be adjudged – (a) without limit, by a [ 95 Commissioner of Central Excise 95 ]; (b) up to confiscation of goods not exceeding five hundred rupees in value and imposition of penalty not exceeding two hundred and fifty rupees, by an [ 95 Assistant Commissioner of Central Excise 95 ] : Provided that the [ 96 Central Board of Excise and Customs constituted under the Central Boards of Revenue Act, 1963 (54 of 1963) 96 ], may, in the case of any officer performing the duties of an [ 97 Assistant Commissioner of Central Excise 97 ], reduce the limits indicated in clause (b) of this section and may confer on any officer the powers indicated in clause (a) or (b) of this section.    |
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