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Part VI Amendments to the Customs Act, 1962 (52 of 1962) 1. In section 2, after clause (30), the following clause shall be inserted, namely:- '(30A) "National Tax Tribunal" means the National Tax Tribunal established under section 3 of the National Tax Tribunal Act, 2005,'. 2. In section 27, in sub-section (3), after the words "Appellate Tribunal", the words ", the National Tax Tribunal" shall be inserted. 3. In section 27A, in the Explanation, after the words "Appellate Tribunal", the words ", National Tax Tribunal" shall be inserted. 4. In section 28AA, in Explanations 1 and 2, after the words "Appellate Tribunal", the words ", National Tax Tribunal" shall be inserted. 5. In section 28AB, in Explanations 1 and 2, after the words "Appellate Tribunal", the words ", National Tax Tribunal" shall be inserted. 6. In section 28B, in sub-section (1), after the words "Appellate Tribunal", the words ", National Tax Tribunal" shall be inserted. 7. Sections 130, 130A, 130B, 130C and 130D shall be omitted. 8. In section 130E, in clause (b), after the words "any order passed", the words "before the establishment of the National Tax Tribunal" shall be inserted. 9. In section 131, after the words "an appeal has been preferred to the Supreme Court", the words and figure "under this Act before the commencement of the National Tax Tribunal Act, 2005" shall be inserted. 10. In section 131C, clause (b) shall be omitted.    |
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