Section 32(2)(d) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(d) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(d)the form in which every appeal to the Appellate Tribunal shall be filed and the manner in which such appeal shall be verified under sub-section (4) of section 18;

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Union of India - Subsection

Section 32(2)(d) in The Customs And Excise Revenues Appellate Tribunal Act, 1986