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[Cites 0, Cited by 154] [Entire Act]

Union of India - Section

Section 33 in The Customs Act, 1962

33. Unloading and loading of goods at approved places only.

- Except with the permission of the proper officer, no imported goods shall be unloaded, and no export goods shall be loaded, at any place other than a place approved under clause (a) of section 8 for the unloading or loading of such goods.