Section 128A(3)(b) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 128A(3)] [Section 128A] [Entire Act]

Union of India - Subsection

Section 128A(3)(b) in The Customs Act, 1962

(b)referring the matter back to the adjudicating authority with directions for fresh adjudication or decision, as the case may be, in the following cases, namely: -

(i)where an order or decision has been passed without following the principles of natural justice; or

(ii)where no order or decision has been passed after re-assessment under section 17; or

(iii)where an order of refund under section 27 has been issued by crediting the amount to Fund without recording any finding on the evidence produced by the applicant.]

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Union of India - Subsection

Section 128A(3)(b) in The Customs Act, 1962