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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in The Handling of Cargo in Customs Areas Regulations, 2009

(a)keep a record of imported goods, goods brought for export or transshipment, as the case may be, and produce the same to the [Inspector of Customs or preventive Officer or Examining Officer] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)] as and when required;