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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(c) in The Courier Imports and Exports (Clearance) Regulations, 1998

(c)[ a misconduct on the part of the Authorized Courier whether within the jurisdiction of the said Commissioner or any where else, which in the opinion of the Commissioner renders him unfit to transact any business in the Customs Station;] [Substituted by Notification No. G.S.R. 785(E), dated 25.11.1999 (w.e.f. 9.11.1998)]