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[Cites 0, Cited by 5] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(d) in The Customs Act, 1962

(d)all duties leviable on any stores consumed in such conveyance, and all charges and penalties due in respect of such conveyance or from the person-in-charge thereof have been paid or the payment secured by such guarantee or deposit of such amount as the proper officer may direct;