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[Cites 0, Cited by 9] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Customs Act, 1962

(2)Notwithstanding anything contained in sub-section (1), if the Central Government is of opinion that warehoused goods of any specified description are likely to be smuggled back into India, it may, by notification in the Official Gazette, direct that such goods shall not be exported to any place outside India without payment of duty or may be allowed to be so exported subject to such restrictions and conditions as may be specified in the notification.