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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982

(2)Every memorandum of appeal, cross-objections, reference applications, stay applications or any other miscellaneous applications shall be typed neatly in double spacing on the fool-scape paper and the same shall be duly paged, indexed and tagged firmly with each paper book put in a separate folder.] [Substituted by CEGAT Notification No. 6/95, dated 4th September, 1995.]