Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(5) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 (5)No fee is required to be paid by any departmental authority connected with the matter in question before the Tribunal.
