COMMISSIONER, CENTRAL EXCISE, CHANDIGARH Vs. ANSYSCO

JUDGEMENT

(1.) THIS appeal was admitted on the following question of law: -

(2.) WE have heard Mr. Rajiv Jiwan, learned standing counsel for Central Excise Department and Mr. Rahul Mahajan, learned counsel for the assessee on behalf of Revenue. It has been contended by Shri Rajiv Jiwan that in view of the specific provisions of Rule 6(1) of CENVAT Credit Rules, 2002 read with Explanation II to Rule 6 (3) of the said rules, no credit can be taken in respect of the inputs, which are used in the manufacture of exempted goods.