- (1.) The question in these appeals is covered in favour of the appellant by the order of this court in Collector of Central Excise, Baroda v. Indian Petro Chemicals1. Where there are two exemption notifications that cover the goods in question, the assessee is entitled to the benefit of that exemption notification which gives him greater relief, regardless of the fact that the notification is general in its terms and the other notification is more specific to the goods.
(2.) The civil appeals are allowed and the orders under appeal are set aside.
(3.) No order as to costs.;