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[Cites 0, Cited by 0] [Section 129A(1)] [Section 129A] [Entire Act]

Union of India - Subsection

Section 129A(1)(i) in The Customs Act, 1962

(i)the value of the goods confiscated without option having been given to the owner of the goods to pay a fine in lieu of confiscation under section 125; or