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[Cites 0, Cited by 3] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Customs Act, 1962

(3)[ The exporter who presents a shipping bill or bill of export under this section shall ensure the following, namely: -
(a)the accuracy and completeness of the information given therein;
(b)the authenticity and validity of any document supporting it; and
(c)compliance with the restriction or prohibition, if any, relating to the goods under this Act or under any other law for the time being in force.]