Section 1673 in Customs (Compounding of Offences) Rules, 2005
1673.
G.S.R. No. 755(E), dated 30.12.2005.- In exercise of the powers conferred by clause (h) of sub-section (2) of section 156, read with sub-section (3) of section 137, of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules, namely :-
