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[Cites 0, Cited by 69] [Section 129D] [Entire Act]

Union of India - Subsection

Section 129D(2) in The Customs Act, 1962

(2)The [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 50, for " Collector of Customs" (w.e.f. 26.5.1995).] may, of his own motion, call for and examine the record of any proceeding in which an adjudicating authority subordinate to him has passed any decision or order under this Act for the purpose of satisfying himself as to the legality or propriety of any such decision or order and may, by order, direct [such authority or any officer of Customs subordinate to him] [ Substituted by Act 29 of 2006, Section 29, for " such authority" (w.e.f. 13.7.2006).] to apply to the [Commissioner (Appeals)] [ Substituted by Act 22 of 1995, Section 50, for " Collector (Appeals)" (w.e.f. 26.5.1995).] for the determination of such points arising out of the decision or order as may be specified by the [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 50, for " Collector of Customs" (w.e.f. 26.5.1995).] in his order.[ Substituted by Act 21 of 1984, Section 40 (w.e.f. 11-5-1984).]
Substituted by Act 18 of 2008, Section 72, for sub-Section (3) (w.e.f. 11.5.2007). Prior its substitution, sub-Section (3) read as under:-" (3) The Committee of Chief Commissioners of Customs or the Commissioner of Customs, as the case may be, shall make order under sub-Section (1) or sub-Section (2) within a period of three months from the date of communication of the decision or order of the adjudicating authority."