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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(n) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(n)"Registrar" means the person who is for the time being discharging the functions of the Registrar" of the Tribunal, and "Registry" means the office of the Tribunal;