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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Customs (Appeals) Rules, 1982

(4)Nothing contained in this rule shall affect the powers of the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] ( Appeals) to direct the production of any witness, to enable him to dispose of the appeal.