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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(4) in The Customs Act, 1962

(4)For the purposes of this section-
(a)goods shall be deemed to have been entered for export on the date with reference to which the rate of duty is calculated under section 16;
(b)in the case of goods assessed to duty provisionally under section 18, the date of payment of the provisional duty shall be deemed to be the date of payment of duty.