Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(c) in The Customs Brokers Licensing Regulations, 2013 (c)an agent employed for one or more vessels or aircraft's in order solely to enter or clear such vessels or aircraft's for work incidental to his employment as such agent.
