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Union of India - Section

Section 90 in The Finance Act, 2017

90. Amendment of section 7.

- In the Customs Act, in section 7, in sub-section (1), after clause (d), the following clauses shall be inserted, namely:-"(e) the post offices which alone shall be foreign post offices for the clearance of imported goods or export goods or any class of such goods;
(f)the places which alone shall be international courier terminals for the clearance of imported goods or export goods or any class of such goods.".