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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(c) in The Textiles Committee Act, 1963

(c)the allowances, if any, payable to the members of the Committee; 216B (d) the disqualification for membership of the Committee;
(da)[ the manner in which the duty of excise leviable under section 5A may be assessed, paid or collected, and the manner in which any refund of such duty paid or collected in excess of the amount due may be made; [Inserted by Act 51 of 1973, s. 10 (w.e.f. 1-1-1975)]
(db)the conditions of service of the person constituting the Tribunal under section 5B;
(dc)the form and the manner in which an appeal to the Tribunal constituted under section 5B may be preferred and verified, the fees payable on such appeals and the procedure to be followed by the Tribunal in disposing of such appeals;]