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[Cites 0, Cited by 25] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Customs Act, 1962

(2)If any owner fails to pay any amount demanded under sub-section (1), the proper officer may, without prejudice to any other remedy, cause to be detained and sold, after notice to the owner (any transfer of the goods notwithstanding) such sufficient portion of his goods, if any, in the warehouse, as the said officer may select.