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[Cites 0, Cited by 2] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Customs Act, 1962

(2)The Central Government may, by notification in the Official Gazette, exempt the following classes of conveyances from all or any of the provisions of this Chapter-
(a)conveyances belonging to the Government or any foreign Government;
(b)vessels and aircraft which temporarily enter India by reason of any emergency.