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[Cites 0, Cited by 2] [Section 11C] [Entire Act]

Union of India - Subsection

Section 11C(3) in The Customs Act, 1962

(3)If any person intends to shift any notified goods to any place other than the intimated place, he shall, before taking out such goods from the intimated place, deliver to the proper officer an intimation containing the particulars of the place to which such goods are proposed to be shifted.