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Union of India - Section

Section 127 in The Customs Act, 1962

127. Award of confiscation or penalty by customs officers not to interfere with other punishments.

- The award of any confiscation or penalty under this Act by an officer of customs shall not prevent the infliction of any punishment to which the person affected thereby is liable under the provisions of Chapter XVI of this Act or under any other law.[CHAPTER XIV-A] [Inserted by Act 21 of 1998, Section 102 (w.e.f. 1-8-1998). ] Settlement Of Cases