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[Cites 0, Cited by 4] [Section 150(2)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2)(b) in The Customs Act, 1962

(b)next to the payment of the freight and other charges, if any, payable in respect of the goods sold, to the carrier, if notice of such charges has been given to the person having custody of the goods,