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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(2)Appointment of a person as the President or a Member shall be made in consultation with a Selection Committee consisting of--
(a)a Chairman who shall be nominated by the Chief Justice of India; and
(b)such other members as may be nominated by the Central Government.