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[Cites 0, Cited by 0] [Section 151B(5)] [Section 151B] [Entire Act]

Union of India - Subsection

Section 151B(5)(ii) in The Customs Act, 1962

(ii)"corresponding law" means any law in force in the contracting State corresponding to any of the provisions of this Act or dealing with offences in that country corresponding to any of the offences under this Act.]