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Central Excise Act, 1944 35H. STATEMENT OF CASE TO SUPREME COURT IN CERTAIN CASES. 111- If, on an application made under section 35G, the Appellate Tribunal is of opinion that, on account of conflict in the decisions of High Courts in respect of any particular question of law, it is expedient that a reference should be made direct to the Supreme Court, the Appellate Tribunal may draw up a statement of the case and refer it through the President direct to the Supreme Court. 112    |
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