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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(1) in The Customs (Appeals) Rules, 1982

(1)The revision-application in Form CA-8 shall be presented in person, to the Under-Secretary, Revision Applications, Ministry of Finance, Department of Revenue, Central Secretariat, New Delhi-1, or sent by registered post addressed to the said Under-Secretary.