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Central Excise Act, 1944 35N. SUMS DUE TO BE PAID NOTWITHSTANDING REFERENCE, ETC. Notwithstanding that a reference has been made to the High Court or the Supreme Court or an appeal has been preferred to the Supreme Court, sums due to the Government as a result of an order passed under sub-section (1) of section 35C shall be payable in accordance with the order so passed.    |
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