(a)[ "adjudicating authority" means an authority competent to pass any order or decision under this Act, but does not include the Administrator, Collector (Appeals) or Appellate Tribunal; [Substituted by Act 44 of 1980, (w.e.f. 11-10-1982).](aa)"Administrator" means the Administrator appointed under Section 4;(aaa)"Appellate Tribunal" means the Customs, Excise and Gold (Control) Appellate Tribunal constituted under Section 129 of the Customs Act, 1962 (52 of 1962);]
