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Union of India - Section

Section 3 in The Customs And Excise Revenues Appellate Tribunal Act, 1986

3. Establishment of the Appellate Tribunal.

The Central Government shall by notification, establish an Appellate Tribunal, to be known as the Customs and Excise Revenues Appellate Tribunal, to exercise the jurisdiction, powers and authority conferred on such Appellate Tribunal by or under this Act.