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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(f) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(f)"certified copy" means the original copy of the order received by the party or a copy (including a photostat copy) thereof duly authenticated by the concerned department;