Section 45(2)(b) in The Customs Act, 1962

[Cites 0, Cited by 26] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(b) in The Customs Act, 1962

(b)shall not permit such goods to be removed from the customs area or otherwise dealt with, except under and in accordance with the permission in writing of the proper officer [or in such manner as may be prescribed] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.].

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Union of India - Subsection

Section 45(2)(b) in The Customs Act, 1962