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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(f) in The Handling of Cargo in Customs Areas Regulations, 2009

(f)not permit goods to be removed from the customs area, or otherwise dealt with, except under and in accordance with the permission in writing of the [Superintendent of Customs or Appraiser] [Substituted for the words "" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];