Section 11(5)(b) in The Foreign Trade (Development and Regulation) Act, 1992

[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5)(b) in The Foreign Trade (Development and Regulation) Act, 1992

(b)the Director General may require any officer of customs to deduct the amount payable under this Act from any money owing to such person which may be under the control of such officer of customs, as if the said amount is payable under the Customs Act, 1962 (52 of 1962); or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 11(5)(b) in The Foreign Trade (Development and Regulation) Act, 1992