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[Cites 0, Cited by 0] [Section 28B] [Entire Act]

Union of India - Subsection

Section 28B(3) in The Customs Act, 1962

(3)The proper officer shall, after considering the representation, if any, made by the person on whom the notice is served under sub-section (2), determine the amount due from such person (not being in excess of the amount specified in the notice) and thereupon such person shall pay the amount so determined.