Section 8(3) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(3)[ Every memorandum of appeal/application/Cross-objection shall be signed and verified by the appellant/applicant/respondent or the Principal Officer duly authorised to sign Memorandum of appeal/application/Cross objection. The appellant/applicant/ respondent or the Consultant or Advocate retained by them shall certify as true the documents produced before the Tribunal.] [Substituted by CEGAT Notification 10/95, dated 1st December, 1995.]
