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[Cites 0, Cited by 2] [Section 115(1)] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(1)(d) in The Customs Act, 1962

(d)any conveyance from which any warehoused goods cleared for exportation, or any other goods cleared for exportation under a claim for drawback, are unloaded, without the permission of the proper officer;