Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 12A in Customs (Compounding of Offences) Rules, 2005 12A. [ Whether the amount of duty, penalty and interest have been paid and if yes, the details thereof.] [Notification No. G.S.R. 786(E) dated 12.11.2008 (w.e.f. 30.12.2005).]
