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 1] [Entire Act] Union of India - Section Section 127MA in The Customs Act, 1962 127MA. Certain persons who have filed appeals to the Appellate Tribunal entitled to make applications to the Settlement Commission. - [Omitted by the Finance Act, 2007 (22 of 2007), section 109 (w.e.f. 1-6-2007).]
