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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2)(d) in The Customs Act, 1962

(d)the detention and confiscation of goods the importation of which is prohibited and the conditions, if any, to be fulfilled before such detention and confiscation and the information, notices and security to be given and the evidence requisite for the purposes of such detention or confiscation and the mode of verification of such evidence;