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Union of India - Section
Section 82 in The Customs Act, 1962
82. [ [Omitted by Finance Act, 2017 (Act No. 7 of 2017), dated 31.3.2017.]
***]| 82. Label or declaration accompanying goods to be treated as entry.- In the case of goods imported or exported by post, any label or declaration accompanying the goods, which contains the description, quantity and value thereof, shall be deemed to be an entry for import or export, as the case may be, for the purposes of this Act. |