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[Cites 0, Cited by 0] [Section 151B] [Entire Act]

Union of India - Subsection

Section 151B(4) in The Customs Act, 1962

(4)Where the Central Government has entered into a multilateral agreement for exchange of information or documents for the purpose of verification of compliance in identified cases, the Board shall specify the procedure for such exchange, the conditions subject to which such exchange shall be made and designation of the person through whom such information shall be exchanged.