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[Cites 0, Cited by 0] [Section 28H(2)] [Section 28H] [Entire Act]

Union of India - Subsection

Section 28H(2)(d) in The Customs Act, 1962

(d)[ Applicability Of Notifications Issued In Respect Of Tax Or Duties Under This Act Or The Customs Tariff Act, 1975 Or Any Tax Or Duty Chargeable Under Any Other Law For The Time Being In Force In The Same Manner As Duty Of Customs Leviable Under This Act Or The Customs Tariff Act;] [Substituted By Finance Act, 2018 (Act No. 13 of 2018), Dated 29.3.2018.]