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Union of India - Section

Section 33 in The Tea Rules, 1954

33. Collection of Duty of Customs. - The duty of customs levied under Section 25 of the Act shall be collected by the same agencies and in the same manner as specified under the Sea Customs Act, 1878 (8 of 1878) or as the case may be, the Land Customs Act, 1924 (19 of 1924).