- In the Customs Act, in section 3, for clauses (a), (b), (c), (cc), (d), (e) and (f), the following clauses shall be substituted, namely:-"(a) Principal Chief Commissioners of Customs;(b)Chief Commissioners of Customs;(c)Principal Commissioners of Customs;(d)Commissioners of Customs;(e)Commissioners of Customs (Appeals);(f)Joint Commissioners of Customs;(g)Deputy Commissioners of Customs;(h)Assistant Commissioners of Customs;(i)such other class of officers of customs as may be appointed for the purposes of this Act.".
