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 5] [Section 28(3)] [Section 28] [Entire Act] Union of India - Subsection Section 28(3)(a) in The Customs Act, 1962 (a)in a case where duty is not levied, or interest is not charged, the date on which the proper officer makes an order for the clearance of the goods;