In this Act, unless there is anything repugnant in the subject or context,-- (8 of 1878) (19 of 1924)(a)[ "Commissioner" means a Commissioner of Customs as defined in clause (8) of section 2 of the Customs Act, 1962;] [Substituted for original clause " a" by the Finance Act 22 of 1995, Section 84 (26-5-1995)](b)"Council" means the [Indian Council of Agricultural Research.] [Substituted by Adaptation of Laws Order, 1950 for word " Imperial Council of Agricultural Research"]
