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[Cites 0, Cited by 20] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(6) in The Customs Act, 1962

(6)[ On ceasing to hold office, the President, Vice-President or other Member shall not be entitled to appear, act or plead before the Appellate Tribunal.] [ Inserted by Act 22 of 2007, Section 110 (w.e.f. 11-5-2007).]
Additional Information6
On and from the appointed day, the following amendments (of consequential nature) shall be made in Section 129-A(i) for sub-Section (2) of Section 129-A, the following sub-Section shall be substituted namely:" (2) The Collector of Customs may, if he is of opinion that an order passed by-(a) the Appellate Collector of Customs under Section 128, as it stood immediately before the appointed day, or(b) the Collector (Appeals) under Section 128-A,is not legal or proper, direct the proper officer to appeal on his behalf to the Appellate Tribunal or, as the case may be, the Customs and Excise Revenues Appellate Tribunal established under Section 3 of the Customs and Excise Revenues Appellate Tribunal Act, 1986 (62 of 1986), against such order;" -See Section 34 of the Customs and Excise Revenues Appellate Tribunal Act, 1986 (62 of 1986).