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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(2)The production of any document or the examination of any witness or the adducing of any evidence under sub-rule (1) may be done either before the Tribunal of before such departmental authority as the Tribunal may direct.