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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in The Produce Cess Act, 1966

(b)export may be made [by land or inland water] [Substituted by act 49 of 1966, Section 4, for "by land" (retrospectively)], without payment of any duty of customs, of any produce specified in the First Schedule which is intended to be brought back to India.