Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 26A(1)] [Section 26A] [Entire Act] Union of India - Subsection Section 26A(1)(a) in The Customs Act, 1962 (a)the goods are found to be defective or otherwise not in conformity with the specifications agreed upon between the importer and the supplier of goods: