Section 7(1)(b) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007

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Union of India - Subsection

Section 7(1)(b) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007

(b)The Deputy Commissioner of Customs or Assistant Commissioner of Customs , as the case may be, may, on his own initiative, suspend the clearance of goods , in respect of which he has prima-facie evidence or reasonable grounds to believe that the imported goods are goods infringing intellectual property rights.

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Union of India - Subsection

Section 7(1)(b) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007