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[Cites 0, Cited by 3] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(c) in The Customs Act, 1962

(c)that any warehoused goods had been damaged at any time before clearance for home consumption on account of any accident not due to any wilful act, negligence or default of the owner, his employee or agent, such goods shall be chargeable to duty in accordance with the provisions of sub-section (2).