Central Government Act
Section 129A(1)(d) in The Customs Act, 1962
(d) an order passed by the Board or the[ Commissiner of Customs] either before or after the appointed day, under section 130, as it stood immediately before that day: 4[ Provided that no appeal shall lie to the Appellate Tribunal and the Appellate Tribunal shall not have jurisdiction, to decide any appeal in respect of any order referred to in clause (b) if such order relates to,-