1[The Appellate Tribunal constituted under sub-section (1) of section 12 of of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (13 of 1976) shall be the Appellate Tribunal for hearing appeals against the orders of the Adjudicating Authority and the other authorities under this Act.]
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1. Subs. by Act 28 of 2016, s. 232, for section 25 (w.e.f. 1-6-2016).
