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[Cites 0, Cited by 219] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(33) in The Customs Act, 1962

(33)"prohibited goods" means any goods the import or export of which is subject to any prohibition under this Act or any other law for the time being in force but does not include any such goods in respect of which the conditions subject to which the goods are permitted to be imported or exported have been complied with;