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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023

(1)An importer of identified goods shall be required to declare inter alia the value of goods using the Unique Quantity Code specified in the Order and the aspect specified at clause (c) of sub-rule (1) of rule 10 at the time of filing bill of entry.