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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(3) in Karnataka Maritime Board Act, 2015

(3)The customs cargo service provider for custody of imported goods or export goods and for handling of such goods in custom area shall full fill the conditions stipulated in regulation 5 of the Handling of Cargo Customs Areas Regulations, 2009.