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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Customs And Central Excise Settlement Commission Procedure, 2007

(g)"settlement application" means an application made by a person to the Commission under sub-section (1) of Section 32-E of the Central Excise or under sub-section (1) of Section 127-B of the Customs Act, as the case may be, to have a case relating to him settled;