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[Cites 0, Cited by 2] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(4) in The Customs Act, 1962

(4)The Central Government may appoint one or more members of the Appellate Tribunal to be the Vice-President, or, as the case may be, Vice-Presidents, thereof.[ Substituted by Act 33 of 1996, Section 65, for sub-Section (3) (w.e.f. 28-9-1996).]
Sub-Section (4-A) omitted by Act 32 of 2003, Section 119 (w.e.f. 14-5-2003). Prior to its omission, sub-Section (4-A) read as under:-" *(4-A) The Central Government may appoint one of the Vice-Presidents of the Appellate Tribunal to be the Senior Vice-President thereof." -
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