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Union of India - Section

Section 152 in The Customs Act, 1962

152. Delegation of powers.

- The Central Government may, by notification in the Official Gazette, direct that subject to such conditions, if any, as may be specified in the notification -
(a)any power exercisable by the Board under this Act shall be exercisable also by [a [Chief Commissioner of Customs] [Inserted by Act 29 of 1988, Section 7 (w.e.f. 1.7.1988). ] or a [Commissioner of Customs] [ Substituted by Act 22 of 1995, Section 50, for " Collector of Customs" (w.e.f. 26.5.1995).] empowered in this behalf by the Central Government;
(b)any power exercisable by a [Commissioner of Customs] [<SPAN class=amd2><A TITLE =] under this Act may be exercisable also by a [Joint Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Deputy Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).] or an [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).] empowered in this behalf by the Central Government;
(c)any power exercisable by a [Joint Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Deputy Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).] under this Act may be exercisable also by an [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).]empowered in this behalf by the Central Government;
(d)any power exercisable by an [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995). ] under this Act may be exercisable also by a Gazetted Officer of Customs empowered in this behalf by the Board.