Section 38(3) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(3)Photocopies of cause lists may be supplied to the authorised representative on payment of the prescribed fees and to the departmental representatives without fees, if so requested.] [Substituted by CEGAT Notification 6/95, dated 4th September, 1995.]
