Section 11(5)(c) in The Foreign Trade (Development and Regulation) Act, 1992

[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5)(c) in The Foreign Trade (Development and Regulation) Act, 1992

(c)the Director General may require the Assistant Commissioner of Customs or Deputy Commissioner of Customs or any other officer of Customs to recover the amount so payable by detaining or selling any goods (including the goods connected with services or technology) belonging to such person which are under the control of the Assistant Commissioner of Customs or Deputy Commissioner or Customs or any other officer of Customs, as if the said amount is payable under the Customs Act, 1962 (52 of 1962); or

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Union of India - Subsection

Section 11(5)(c) in The Foreign Trade (Development and Regulation) Act, 1992