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[Cites 0, Cited by 0] [Section 11G] [Entire Act]

Union of India - Subsection

Section 11G(2) in The Customs Act, 1962

(2)If any person, who is in possession of any notified goods referred to in sub-section (1), sells, or otherwise transfers for a valuable consideration, any such goods, he shall issue to the purchaser or transferee, as the case may be, a memorandum containing such particulars as may be specified by rules made in this behalf and no such goods shall be taken from one place to another unless they are accompanied by the said memorandum.