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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(3) in The Customs Act, 1962

(3)If any officer of customs, except in the discharge in good faith of his duty as such officer or in compliance with any requisition made under any law for the time being in force, discloses any particulars learnt by him in his official capacity in respect of any goods, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.