Chapters & Sections

CHAPTER 1
Rule 1 Rule 2 Rule 3 Rule 4 Rule 5 Rule 6 Rule 7 Rule 8 Rule 9 Rule 10
CHAPTER 2
Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16 Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22 Rule 23 Rule 24 Rule 25
CHAPTER 3
Rule 26
CHAPTER 4
Rule 27 Rule 28
CHAPTER 5
Rule 29
CHAPTER 6
Rule 30 Rule 31 Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37 Rule38 Rule 39 Rule 40
CHAPTER 7
Rule 41 Rule 42
CHAPTER 8
Rule 43
CHAPTER 9
Rule 44 Rule 45 Rule 46 Rule 47 Rule 47-A
CHAPTER 10
Rule 48
THE FIRST SCHEDULE
Fees
THE SECOND SCHEDULE
FORM-1 FORM-2 FORM-3 FORM-4 FORM-5 FORM-6 FORM-7 FORM-8 FORM-9 FORM-10 FORM-11 FORM-12 FORM-13 FORM-14 FORM-15 FORM-16 FORM-17 FORM-18 FORM-19 FORM-20 FORM-21 FORM-22 FORM-23 FORM-24
THE THIRD SCHEDULE
Classification of Goods
THE FOURTH SCHEDULE
Scale of costs allowable in proceedings before the Controller

CHAPTER 9 Home

Miscellaneous Powers of Controller
RULE 46. GENERAL POWER OF AMENDMENT

Any document for the amending of which no special provision is made by the Act may be amended, and any irregularity in procedure which, in the opinion of the Controller, may be obviated without detriment to the interest of any person, may be corrected if the Controller thinks fit, and upon such terms as he may direct.

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