Section 14(1)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

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Union of India - Subsection

Section 14(1)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(c)whether the value of any goods for the purposes of assessment of a duty of excise or customs shall be enhanced or reduced by the addition or reduction of the amounts in respect of such matters as are specifically provided in the Central Excises Act or the Customs Act.

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Union of India - Subsection

Section 14(1)(c) in The Customs And Excise Revenues Appellate Tribunal Act, 1986