Section 61(2)(ii) in The Customs Act, 1962

[Cites 0, Cited by 14] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(ii) in The Customs Act, 1962

(ii)specified in sub-clause (b) of sub-section (1), remain in warehouse beyond a period of [ninety days][, interest shall be payable at such rate or rates not exceeding the rate specified in section 47, as may be fixed by the Board, on the amount of duty payable at the time of clearance of the goods in accordance with the provisions of section 15 on the warehoused goods, for the period from the expiry of the said [ninety days] [Substituted by Act 27 of 1999, Section 107, for certain words (w.e.f. 11.5.1999). ],[till the date of payment of duty on the warehoused goods] [Substituted by Act 27 of 1999, Section 107, for certain words (w.e.f. 11.5.1999). ]:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 61(2)(ii) in The Customs Act, 1962