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

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

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

(a)the court or other authority or the Customs, Excise and Gold (Control) Appellate Tribunal shall, as soon as may be after such transfer, forward the records of such suit, appeal or other proceeding to the Appellate Tribunal; and

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Union of India - Subsection

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