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[Cites 0, Cited by 0] [Section 127D] [Entire Act]

Union of India - Subsection

Section 127D(2) in The Customs Act, 1962

(2)Every provisional attachment made by the Settlement Commission under sub-section (1) shall cease to have effect from the date the sums due to the Central Government for which such attachment is made are discharged by the applicant and evidence to that effect is submitted to the Settlement Commission.