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[Cites 0, Cited by 19] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(28) in The Customs Act, 1962

(28)"Indian customs waters" means the [waters extending into the sea up to the limit of [Exclusive Economic Zone under section 7] [Substituted by Act 25 of 1978, Section 2 (w.e.f. 1.7.1978). ] of the Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 (80 of 1976)] and includes any bay, gulf, harbour, creek or tidal river;