Section 4(3)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(c)may authorise the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Judicial Member or the Technical Member, as the case may be, of another Bench.

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Union of India - Subsection

Section 4(3)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986