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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Courier Imports and Exports (Clearance) Regulations, 1998

(b)no person shall, except with the permission of proper officer, open any package of export goods to be taken on board a [flight or across the international border by any other mode of transport] [Substituted words "flight" by Notification No. G.S.R. 184(E), dated 14.3.2001 (w.e.f. 9.11.1998)].