(5)Every order or instruction or direction issued by the Central Board of Excise and Customs on or after the 20th day of October, 2010, but before the date on which the Finance Bill, 2011 receives the assent of the President, fixing monetary limits for filing of appeal, application, revision or reference shall be deemed to have been issued under sub-section (1) and the provisions of sub-sections (2), (3) and (4) shall apply accordingly.]Section 36. DefinitionsIn this Chapter(a)appointed day means the date of coming into force of the amendments to this Act specified in Part II of the Fifth Schedule to the Finance (No. 2) Act, 1980 (44 of 1980);(b)High Court means,(i)in relation to any State, the High Court for that State;(ii)in relation to a Union Territory to which the jurisdiction of the High Court of a State has been extended by law, that High Court;(iii)in relation to the Union Territories of Dadra and Nagar Haveli and 393[Daman and Diu,] the High Court at Bombay;(iv)in relation to any other Union Territory, the highest court of civil appeal for that territory other than the Supreme Court of India;(c)President means the President of the Appellate Tribunal.]
