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[Cites 0, Cited by 60] [Entire Act]

Union of India - Section

Section 39 in The Customs Act, 1962

39. Export goods not to be loaded on vessel until entry-outwards granted.

- The master of a vessel shall not permit the loading of any export goods, other than baggage and mail bags, until an order has been given by the proper officer granting entry-outwards to such vessel.