Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 129] [Entire Act] Union of India - Subsection Section 129(3) in The Customs Act, 1962 (3)[ The Central Government shall appoint-(a)a person who is or has been a Judge of a High Court; or(b)one of the members of the Appellate Tribunal, to be the President thereof.]
