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Union of India - Section
Section 161 in The Customs Act, 1962
161. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, particularly in relation to the transition from the enactments repealed by this Act to the provisions of this Act, the Central Government may, by general or special order, do anything not inconsistent with such provisions which appears to be necessary or expedient for the purpose of removing the difficulty.THE SCHEDULE(See section 160)REPEALS| Year | No. | Short title | Extent of repeal |
| (1) | (2) | (3) | (4) |
| 1878 | 8 | The Sea Customs Act | The whole |
| 1896 | 8 | The Inland Bonded Warehouses Act | The whole |
| 1924 | 19 | The Land Customs Act | The whole |
| 1934 | 22 | The Aircraft Act | Section 16 |