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[Cites 0, Cited by 7] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Customs Act, 1962

(1)The person-in-charge of a conveyance which has brought any imported goods or has loaded any export goods at a customs station shall not cause or permit the conveyance to depart from that customs station until a written order to that effect has been given by the proper officer.