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[Cites 0, Cited by 0] [Section 146A(5)] [Section 146A] [Entire Act]

Union of India - Subsection

Section 146A(5)(a) in The Customs Act, 1962

(a)who is a legal practitioner, is found guilty of misconduct in his professional capacity by any authority entitled to institute proceedings against him, an order passed by that authority shall have effect in relation to his right to appear before an officer of customs or the Appellate Tribunal as it has in relation to his right to practise as a legal practitioner;