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Union of India - Section
Section 28G in The Customs Act, 1962
28G. [ [Omitted by Finance Act, 2017 (Act No. 7 of 2017), dated 31.3.2017.]
***]| 28G. Vacancies, etc., not to invalidate proceedings.- No proceeding before, or pronouncement of advance ruling by, the Authority under this Chapter shall be questioned or shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Authority. |