Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(a) in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)

(a)["Inspector General of Customs and Excise"] [Now 'Commissioner'.] denotes the person authorised to exercise, subject to the approval of the Government the chief control in matters relating to the Customs and Excise revenue;