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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(7) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(7)Customs clearance of dangerous goods will comply with the requirements of the customs authorities inspection or customs examination or drawing of samples requiring opening of cases or receptacles of dangerous goods within port area will take into account the safety precaution requirements of the class of dangerous goods and the manufacturers instructions regarding handling or unpacking.