(3)Where an application under sub-section (1) of Section 130A or a memorandum of cross-objections under sub-section (3) of that section is made by any person other than the Commissioner of Customs, the application, the memorandum and the form of verification, as the case may be, contained in Form No. CA-6 and Form No. CA-7, shall be signed by the person specified in sub-rule (2) of rule 3.] [ ][Chapter IIIA] [Inserted by G.S.R. 54 (E), dated 30th January, 1985, published in the Gazette of India, Extraordinary, Part II, Section 3 (i), dated 30th January, 1985.] Revision by Central Government
