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[Cites 0, Cited by 12] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2) in The Customs Act, 1962

(2)Where the terms of any bond or other instrument executed under this Act or any rules or regulations made thereunder provide that any amount due under such instrument may be recovered in the manner laid down in sub-section (1), the amount may, without prejudice to any other mode of recovery, be recovered in accordance with the provisions of that sub-section.