Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 132 in The Finance Act, 2023 132. In the Customs Act, in section 157, in sub-section (2), after clause (c), the following clause shall be inserted, namely:— "(ca) the manner and conditions for payment of duty and removal of goods under clause (C) of sub-section (1) of section 65A;".
