[Cites 0, Cited by 7]
[Entire Act]
Union of India - Section
Section 131C in The Customs Act, 1962
131C. Definitions.
- In this Chapter-| Clause (b) omitted by Act 49 of 2005, Section 30 and Sch., Part VI (w.e.f. 28-12-2005). Prior to its omission, Clause (b) read as under: " (b) " High Court" means,(i) in relation to any State, the High Court for that State;(ii) in relation to a Union territory to which the jurisdiction of the High Court of aState has been extended by law, that High Court;(iii) in relation to the Union territories of Dadra and Nagar Haveli and Daman and Diu, the High Court at Bombay;(iv) in relation to any other Union territory, the highest Court of civil appeal for that territory other than the Supreme Court of India." |