Section 25B in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
25B. Procedure for disposal by High Court of applications for release of packages so detained.
- Every application under the second proviso to sub-section (3) of section 25-A shall be heard and determined in the manner provided by sections 99-D to 99-E of the Code of Criminal Procedure of 1989 [by a special Bench of the High Court constituted in the manner provided by section 99-C of the said Code] [Inserted by Act X of Svt. 2003.],
