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Union of India - Section

Section 3 in Shipping Bill (Electronic Integrated Declaration and Paperless Processing) Regulations, 2019

3. Authorised person to enter, etc. electronic integrated declaration.

- The authorised person shall -
(a)enter the electronic integrated declaration and upload the supporting documents on the ICEGATE by affixing his digital signature on the ICEGATE; or
(b)get the electronic integrated declaration made on the ICEGATE along with the supporting documents by availing the services at the service centre.
Explanation. - For the purposes of this regulation, the expression "digital signature" shall have the meaning assigned to it in the Information Technology Act, 2000 (21 of 2000);