Section 23(6) in Customs House Agents Licensing Regulations, 1984
(6)The [Commissioner of Customs] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.] shall furnish to the Custom House Agent a copy of the report of the [Assistant Commissioner of Customs] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.] and shall require the Custom House Agent to submit within the specified period not being less than sixty days any representation that he may wish to make against the findings of the [Assistant Commissioner of Customs] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.]
