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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3)(d) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(d)whether the application for stay was made before any authority under the relevant Act or any civil court and, if so, the result thereof (copies of the correspondence, if any, with such authorities to be attached);