Section 20(2)(e) in The Produce Cess Act, 1966

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(e) in The Produce Cess Act, 1966

(e)the authority by which and the manner in which the duties of customs leviable under this Act shall be collected on any produce specified in the First Schedule which is exported [by land or inland water] [Substituted by Act 49 of 1966, Section 5, for "by land" (retrospectively)]; and

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Union of India - Subsection

Section 20(2)(e) in The Produce Cess Act, 1966