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[Cites 0, Cited by 0] [Section 129A(6)] [Section 129A] [Entire Act]

Union of India - Subsection

Section 129A(6)(c) in The Customs Act, 1962

(c)where the amount of duty and interest demanded and penalty levied by any officer of customs in the case to which the appeal relates is more than fifty lakh rupees, ten thousand rupees: