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[Cites 0, Cited by 1] [Section 153(1)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(1)(b) in The Customs Act, 1962

(b)by a registered post or speed post or courier with acknowledgement due, delivered to the person for whom it is issued or to his authorised representative, if any, at his last known place of business or residence;