Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8B] [Entire Act] Union of India - Subsection Section 8B(2) in The Customs (Appeals) Rules, 1982 (2)The revision-application sent by registered post under sub-rule (1) shall be deemed to have been submitted on the date on which it is received in the office of the said Under-Secretary.
