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[Cites 0, Cited by 12] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1) in Gold (Control) Act, 1968

(1)Any Gold Control Officer who ceases or refuses to perform or withdraws himself from the duties of his office shall, unless he has obtained the express written permission of the Collector of Central Excise or of Customs, as the case may be, or has other lawful excuse for so doing, be punished with imprisonment for a term which may extend to one year, or with fine, or with both.