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[Cites 0, Cited by 0] [Section 11E] [Entire Act]

Union of India - Subsection

Section 11E(2) in The Customs Act, 1962

(2)Every person who owns, possesses or controls any notified goods and who uses any such goods for the manufacture of any other goods, shall maintain (in such form, in such manner and containing such particulars as may be specified by rules made in this behalf) a true and complete account of the notified goods so used by him and shall keep such account at the intimated place.