Section 28C in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
28C. Procedure for filing of and disposal of Miscellaneous Application.
- The provisions of the rules regarding the filing of stay applications shall, in so far as may be, apply to the filing of applications under this rule (mutatis mutandis).] [Inserted by CEGAT Notification 6/55, dated 4th September, 1995.]
