Section 11J(2)(ii) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 11J(2)] [Section 11J] [Entire Act]

Union of India - Subsection

Section 11J(2)(ii) in The Customs Act, 1962

(ii)the market price of which together with the market price of any specified goods of the same class or description, if any, owned, possessed or controlled by him on the date of such acquisition, exceeds fifteen thousand rupees, shall, before making such acquisition, deliver to the proper officer an intimation containing the particulars of the place where such goods are proposed to be kept or stored after such acquisition:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 11J(2)(ii) in The Customs Act, 1962