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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

Union of India - Subsection

Section 41A(1) in The Customs Act, 1962

(1)The person-in-charge of a conveyance that departs from India to a place outside India or any other person as may be specified by the Central Government by notification in the Official Gazette, shall deliver to the proper officer -
(i)the passenger and crew departure manifest; and
(ii)the passenger name record information of departing passengers, in such form, containing such particulars, in such manner and within such time, as may be prescribed.