Section 129D(5)(a) in The Customs Act, 1962

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Union of India - Subsection

Section 129D(5)(a) in The Customs Act, 1962

(a)relating to the rate of duty for the time being in force, whether under the Customs Tariff Act, 1975 (51 of 1975), or under any other Central Act providing for the levy and collection of any duty of customs, in relation to any goods on or after the 28th day of February, 1986; or

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Union of India - Subsection

Section 129D(5)(a) in The Customs Act, 1962