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Report No. 231 (15) Central Government under the Securities and Exchange Board of India Act 1992. Mode of payment: deposit in the State Bank of India {vide Rule 5, Securities and Exchange Board of India (Appeal to the Central Government) Rules 1993}. (16) Securities Appellate Tribunal under the Securities and Exchange Board of India Act 1992. Mode of payment: demand draft {vide Rule 9, Securities Appellate Tribunal (Procedure) Rules 2000}. (17) Central Electricity Regulatory Commission under the Electricity Act 2003. Mode of payment: demand draft or pay order {vide Rule 2, Central Electricity Regulatory Commission (Payment of Fee) Regulations 2004}. (18) Company Law Board under the Companies Act 1956. Mode of payment: bank draft {vide Rule 4, Company Law Board (Fees on Applications and Petitions) Rules 1991}. (19) Employees' Provident Funds Appellate Tribunal under the Employees' Provident Funds and Miscellaneous Provisions Act 1952. Mode of payment: demand draft {vide Rule 7, Employees' Provident Funds Appellate Tribunal (Procedure) Rules 1997}. (20) Appellate Tribunal for Forfeited Property under the Narcotic Drugs and Psychotropic Substances Act 1985. Mode of payment: cash {vide Rules 2 and 3, Appellate Tribunal for Forfeited Property (Fees) Rules 1989}. (21) Appellate Tribunal for Forfeited Property under the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act 1976. Mode of payment: cash {vide Rules 2 and 3, Appellate Tribunal for Forfeited Property (Fees) Rules 1987}. (22) Authority for Advance Rulings under the Income-tax Act 1961. Mode of payment: demand draft {vide Form No. 34C with reference to Rule 44E, Income-tax Rules 1962}. (23) Authority for Advance Rulings (Central Excise, Customs and Service Tax) under the Customs Act 1962. Mode of payment: demand draft {vide Form-AAR (CUS.) with reference to Rule 3, Customs (Advance Rulings) Rules 2002}. (24) Income-tax Settlement Commission under the Income-tax Act 1961. Mode of payment: deposit in an authorised bank or the SBI or the RBI {vide Form No. 34B with reference to Rule 44C, Income-tax Rules 1962}. (25) Settlement Commission under the Customs Act 1962. Mode of payment: deposit in an authorised bank or the SBI or the RBI {vide Form SC (C)-1 with reference to Rule 3, Customs (Settlement of Cases) Rules 1999}. (26) Appellate Tribunal under the Income-tax Act 1961. Mode of payment: deposit in an authorised bank or the SBI or the RBI {vide Form No. 36 with reference to Rule 47, Income-tax Rules 1962}. (27) Customs, Excise and Service Tax Appellate Tribunal under the Customs Act 1962. Mode of payment: demand draft {vide Form No. CA-3 with reference to Rule 6, Customs (Appeals) Rules 1982}. (28) Commissioner (Appeals) under the Income-tax Act 1961. Mode of payment: deposit in an authorised bank or the SBI or the RBI {vide Form No. 35 with reference to Rule 45, Income-tax Rules 1962}.    |
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