Section 27(2)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

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Union of India - Subsection

Section 27(2)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(b)the Appellate Tribunal may, on receipt of such records, proceed to deal with such suit, appeal or other proceeding, so far as may be, in the same manner as in the case of an appeal under section 18 from the stage which was reached before such transfer or from any earlier stage or de novo as the Appellate Tribunal may deem fit.

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Union of India - Subsection

Section 27(2)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986