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Union of India - Section

Section 133 in The Customs Act, 1962

133. Obstruction of officer of customs.

- If any person intentionally obstructs any officer of customs in the exercise of any powers conferred under this Act, such person shall be punishable with imprisonment for a term which may extend to [two years] [ Substituted by Act 29 of 2006, Section 31, for " six months" (w.e.f. 13-7-2006).], or with fine, or with both.