Section 14(1)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

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Union of India - Subsection

Section 14(1)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986

(b)an order passed by the Collector (Appeals) under section 35A or section 35E of the Central Excises Act; 1*[(bb) a decision or order passed by the Board or the Collector of Central Excise under section 35EA of the Central Excises Act;] (c) a decision or order passed by the Collector of Customs as an adjudicating authority;

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Union of India - Subsection

Section 14(1)(b) in The Customs And Excise Revenues Appellate Tribunal Act, 1986