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[Cites 0, Cited by 0] [Section 146A(4)] [Section 146A] [Entire Act]

Union of India - Subsection

Section 146A(4)(c) in The Customs Act, 1962

(c)who has become an insolvent, shall be qualified to represent any person under sub-section (1), for all times in the case of a person referred to in clause (a), and for such time as the [Commissioner of Customs][or the competent authority under the [Central Excises and Salt Act, 1944 (1 of 1944)] [Inserted by Act 44 of 1980, Section 50 and Schedule V (w.e.f. 11.10.1982). ], or the [Gold (Control) Act, 1968 (45 of 1968)] [ This Act has been repealed by Act 18 of 1990, Section 2 (w.e.f. 6.6.1990).],[as the case may be, may, by order, determine in the case of a person referred to in clause (b), and for the period during which the insolvency continues in the case of a person referred to in clause (c). [Inserted by Act 44 of 1980, Section 50 and Schedule V (w.e.f. 11.10.1982). ]