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[Cites 0, Cited by 1] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(b) in The Customs Act, 1962

(b)in the case of any imported dutiable goods, entered for warehousing, the Assistant Commissioner of Customs or Deputy Commissioner of Customs is satisfied on the application of the importer that the goods cannot be removed for deposit in a warehouse within a reasonable time,