Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 9A in The Customs (Appeals) Rules, 1982 9A. [ Whether the applicant wishes to be heard in person] [Inserted by G.S.R.639 (E), dated 16th April, 1986 (w.e.f. 16th April, 1986).].
