Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28H] [Entire Act] Union of India - Subsection Section 28H(3) in The Customs Act, 1962 (3)[ The application shall be made in quadruplicate and be accompanied by a fee of [ten thousand rupees] [Chapter V-B inserted by Act 27 of 1999, Section 103 (w.e.f. 11.5.1999). ].
