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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in Boat Notes Regulations, 1976

(a)Notwithstanding anything contained in sub-regulation (1), where the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] is satisfied that it is necessary so to do, he may authorise an exporter or his authorised agent to issue a boat note.