Section 18(2)(b) in The Customs Act, 1962

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Union of India - Subsection

Section 18(2)(b) in The Customs Act, 1962

(b)in the case of warehoused goods, the proper officer may, where the duty finally assessed is in excess of the duty provisionally assessed, require the importer to execute a bond, binding himself in a sum equal to twice the amount of the excess duty.

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Union of India - Subsection

Section 18(2)(b) in The Customs Act, 1962