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[Cites 0, Cited by 2] [Section 129A] [Entire Act]

Union of India - Subsection

Section 129A(7) in The Customs Act, 1962

(7)Every application made before the Appellate Tribunal-
(a)in an appeal for grant of stay or for rectification of mistake or for any other purpose; or
(b)for restoration of an appeal or an application, shall be accompanied by a fee of five hundred rupees:
Provided that no such fee shall be payable in the case of an application filed by or on behalf of the Commissioner of Customs under this sub-section.