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[Cites 0, Cited by 0] [Section 316] [Entire Act]

Union of India - Subsection

Section 316(8) in The Income Tax Act, 2025

(8)A port clearance shall not be granted to the ship until the Commissioner of Customs, or other officer duly authorised to grant the same, is satisfied that the tax assessable under this section has been duly paid or that satisfactory arrangements have been made for the payment thereof.