Section 36 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
36. Same Bench to deal with requisition from High Court or Supreme Court.
- Where a requisition to state the case from the High Court or where a direction to make any addition or alteration in a statement of the case from the High Court or the Supreme Court is received by the Tribunal under the Acts, it shall be dealt with by the same Bench referred to in rule 31, unless otherwise directed by the President.
