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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 93 in The Customs Act, 1962

93. Coastal goods not to be loaded until bill relating thereto is passed, etc.

- The master of a vessel shall not permit the loading of any coastal goods on the vessel until a bill relating to such goods presented under section 92 has been passed by the proper officer and has been delivered to the master by the consignor.