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[Cites 0, Cited by 4] [Section 122A] [Entire Act]

Union of India - Subsection

Section 122A(2) in The Customs Act, 1962

(2)The adjudicating authority may, if sufficient cause is shown at any stage of proceeding referred to in sub-section (1), grant time, from time to time, to the parties or any of them and adjourn the hearing for reasons to be recorded in writing:Provided that no such adjournment shall be granted more than three times to a party during the proceeding.]