Section 26 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
26. [ Order to be signed and to bear dated. [Substituted by CEGAT Notification No 1/98, dated 26th June, 1998.]
- Every order of the Tribunal shall be in writing and shall be signed by the members constituting the Bench concerned and the last date of hearing of the matter and date of dictation on the Bench or if order is reserved for pronouncement, the date of such pronouncement, as the case may be, shall be typed on the first page of the order. Such date shall be typed on the part page of the order also.]
