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[Cites 0, Cited by 1] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2) in Finance Act, 1999

(2)The Commissioner of Customs or the other party applying to the High Court under sub-section (1) shall clearly state the question of law which he seeks to be referred to the High Court and shall also specify the paragraph in the order of the Appellate Tribunal relevant to the question sought to be referred.