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

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Union of India - Subsection

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

(e)the rules subject to which the Appellate Tribunal shall have power to regulate its own procedure under sub-section (1) of section 19 and the additional matters in respect of which the Appellate Tribunal may exercise the powers of a civil court under clause (e) of sub-section (2) of that section; and

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Union of India - Subsection

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