Section 13(1)(c) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010

(c)misconduct on the part of Authorised Courier whether within the jurisdiction of the said Commissioner or anywhere else, which in the opinion of the Commissioner renders him unfit to transact any business in the Customs airport:

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Union of India - Subsection

Section 13(1)(c) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010