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[Cites 0, Cited by 5] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Customs Act, 1962

(1)The person-in-charge of a vessel or an aircraft entering India from any place outside India shall not cause or permit the vessel or aircraft to call or land-
(a)for the first time after arrival in India; or
(b)at any time while it is carrying passengers or cargo brought in that vessel or aircraft;
at any place other than a customs port or a customs airport, as the case may be.