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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5)(i) in The Special Economic Zones Rules, 2006

(i)the authorized passenger bringing the precious goods shall declare the goods with the customs authorities at the airport in the arrival hall in the declaration form as specified by Commissioner of Customs in charge of the airport along with a duly acknowledged copy of intimation submitted to the authorized officer;