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[Cites 0, Cited by 1] [Section 11D] [Entire Act]

Union of India - Subsection

Section 11D(ii) in The Customs Act, 1962

(ii)unless he has taken, before acquiring such goods from a person other than a dealer having a fixed place of business, such reasonable steps as may be specified by rules made in this behalf, to ensure that the goods so acquired by him are not goods which have been illegally imported.