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

Union of India - Subsection

Section 2(d) in The Customs And Central Excise Settlement Commission Procedure, 2007

(d)"Commission" means the Customs and Central Excise Settlement Commission instituted under Section 32 of the Central Excise Act, and includes any Bench exercising or discharging the powers or functions of the Commission;