Section 131B(2)(c) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 131B(2)] [Section 131B] [Entire Act]

Union of India - Subsection

Section 131B(2)(c) in The Customs Act, 1962

(c)the amount of fine or penalty determined by such order, does not exceed ten thousand rupees, such proceeding or matter shall continue to be dealt with by the Central Government as if the said section 131 had not been substituted:

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Union of India - Subsection

Section 131B(2)(c) in The Customs Act, 1962