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[Cites 0, Cited by 650] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(o) in The Customs Act, 1962

(o)any goods exempted, subject to any condition, from duty or any prohibition in respect of the import thereof under this Act or any other law for the time being in force, in respect of which the condition is not observed unless the non-observance of the condition was sanctioned by the proper officer;