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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010

(g)"gifts" means any bonafide gifts of articles for personal use of a value not exceeding twenty five thousand rupees per consignment in case of export goods and ten thousand rupees per consignment in case of imported goods, which are not subject to any prohibition or restriction on their export out of or import into India and for which no transfer of foreign exchange is involved;
(ga)[ low value dutiable consignment" means an import consignment (other than documents, gifts and samples) of an invoice va lue not exceeding one lakh rupees.] [Inserted by Notification No. G.S.R. 290 (E) dated 1.4.2011 (w.e.f. 5.5.2010)]