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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The Land Ports Authority of India Act, 2010

(e)“land customs station” means any place notified as such by the Central Government under clause (b) of sub-section (1) of section 7 of the Customs Act, 1962 (52 of 1962) for the clearance of goods imported or to be exported by land or inland water;