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

Union of India - Subsection

Section 2(2) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(2)"Principal Bench" means a Bench constituted at the principal seat of the Tribunal (at Delhi) to which the cases arising anywhere in India may also be assigned.