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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(c) in Customs House Agents Licensing Regulations, 1984

(c)any misconduct on his part [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] whether within the jurisdiction of the said [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] or anywhere else which in the opinion of the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] renders him unfit to transact any business in the Customs station.