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 100] [Section 2] [Entire Act] Union of India - Subsection Section 2(25) in The Customs Act, 1962 (25)"imported goods" means any goods brought into India from a place outside India but does not include goods which have been cleared for home consumption;
