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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Customs And Central Excise Settlement Commission Procedure, 2007

(a)"applicant" means a person who makes an application to the Commission under sub-section (1) of Section 32-E of the Central Excise Act or under sub-section (1) of Section 127-B of the Customs Act;