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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 96 in The Customs Act, 1962

96. Loading and unloading of coastal goods at customs port or coastal port only.

- No coastal goods shall be loaded on, or unloaded from, any vessel at any port other than a customs port or a coastal port appointed under section 7 for the loading or unloading of such goods.