Section 54(3)(b) in The Customs Act, 1962

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Union of India - Subsection

Section 54(3)(b) in The Customs Act, 1962

(b)to any other customs station and the proper officer is satisfied that the goods are bona fide intended for transhipment of such customs station, the proper officer may allow the goods to be transhipped, without payment of duty, subject to such conditions as may be prescribed for the due arrival of such goods at the customs station to which transhipment is allowed.

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Union of India - Subsection

Section 54(3)(b) in The Customs Act, 1962