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[Cites 0, Cited by 5] [Section 158(2)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(2)(ii) in The Customs Act, 1962

(ii)that any person who contravenes any provision of a rule or regulation or abets such contravention or who fails to comply with any provision of a rule or regulation with which it was his duty to comply, shall be liable to a penalty which may extend to fifty thousand rupees.