Section 6(3) in Customs Brokers Licensing Regulations, 2018
(3)The applicant who is declared successful in the written examination shall be called for an oral examination on specified dates in the second quarter of the same calendar year, the result of which shall be declared in the month of July of the same calendar year.] [Substituted by Notification No. G.S.R. 96(E), dated 6.2.2019 (w.e.f. 14.5.2018).]
