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[Cites 0, Cited by 5] [Section 153(1)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(1)(a) in The Customs Act, 1962

(a)by giving or tendering it directly to the addressee or importer or exporter or his customs broker or his authorised representative including employee, advocate or any other person or to any adult member of his family residing with him;