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

Union of India - Subsection

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

(k)be responsible for the secure transit of the goods from the said customs area to any other customs area at the same or any other customs station in accordance with the permission granted by the [Deputy Commissioner or Assistant Commissioner of Customs] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];