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[Cites 0, Cited by 0] [Section 129DA(3)] [Section 129DA] [Entire Act]

Union of India - Subsection

Section 129DA(3)(a) in The Customs Act, 1962

(a)No decision or order under this section shall be made so as to pre-judicially affect any person unless such person is given a reasonable opportunity of making representation and if, he so desires, of being heard in his defence.