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    Union Of India And Another v. Indian Rayon And Industries .

    Order

    1. It is fairly stated that the civil appeals must be dismissed, being covered against the Revenue by the judgment of this court in Govt. of India v. Madras Rubber Factory Ltd. (1995) 4 SCC 349, (1995) 77 ELT 433

    2. The civil appeals are dismissed.

    3. No order as to costs.

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    Union Of India And Another v. Indian Rayon And Industries .
    (Apr 11, 2002)