(3)Notwithstanding anything contained in sub-section (1),-(i)duty shall not be imposed thereunder on any article which has been imported into India, if-(a)the duty (if any) imposed on such importation under the Indian Tariff Act,1934 (32 of 1934), or(b)the Sea Customs Act, 1878 (8 of 1878) has been paid,or(ii)a bond has been executed for the payment of such duty.
