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[Cites 0, Cited by 0] [Section 129C] [Entire Act]

Union of India - Subsection

Section 129C(8) in The Customs Act, 1962

(8)Any proceeding before the Appellate Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purpose of section 196 of the Indian Penal Code (45 of 1860), and the Appellate Tribunal shall be deemed to be a civil Court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
Additional Information6
[ Substituted by Act 21 of 1984, Section 40 (w.e.f. 11-5-1984).]
On and from the appointed day, the following amendments (of consequential nature) shall be made in Section 129-D-(A) after the words " Appellate Tribunal" , wherever they occur, the words and figures " or, as the case may be, the Customs and Excise Revenues Appellate Tribunal Act, 1986" shall be inserted;(B) in sub-Section (4) after the words, figures and letter " Section 120-A" , the words and figures " or, as the case may be, the provisions of the Customs and Excise Revenues Appellate Tribunal Act, 1986" , shall be substituted.- See Section 34 of the Customs and Excise Revenues Appellate Tribunal Act, 1986 (62 of 1986).