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[Cites 0, Cited by 59] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(41) in The Customs Act, 1962

(41)"value", in relation to any goods, means the value thereof determined in accordance with the provisions of [sub-section (1) or sub-section (2) of section 14] [ Substituted by Act 22 of 2007, Section 94, for " sub-Section (1) of Section 14" (w.e.f. 10.10.2007).];