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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

Union of India - Subsection

Section 51A(4) in The Customs Act, 1962

(4)Notwithstanding anything contained in this section, if the Board is satisfied that it is necessary or expedient so to do, it may, by notification, exempt the deposits made by such class of persons or with respect to such categories of goods, as may be specified in the notification, from all or any of the provisions of this section.