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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 82(8) in The Andaman and Nicobar Islands Excise Regulation, 2012

(8)An Appeal shall be heard by a bench of not less than two judges of the High Court, and shall be decided in accordance with the opinion of such judges or of the majority, if any, of such judges.