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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Customs, Excise & Service Tax Appellate Tribunal (Procedure for Appointment as President) Rules, 2016

(1)Vacancy shall be circulated through open advertisement and applicants shall be asked to forward complete application through Registrars of High Court or Customs, Excise & Service Tax Appellate Tribunal, as the case may be.