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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Customs House Agents Licensing Regulations, 1984

(2)If the applicant is a firm -
(a)the name and address of every partner of the firm, the firm name, and
(b)the name of the partner or the duly authorised employee, who will actually be engaged in the clearance of goods or conveyances through the customs.