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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(ii) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(ii)subject to the directions of the respective Benches, to fix the date for hearing appeals, applications petitions or other proceedings and issue notices thereof;