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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(ii) in The Airports Authority Of India (Lost Property) Regulations, 2003

(ii)Narcotics, drugs, foreign currency, Indian currency exceeding Rs. 5,000 (Rupees five thousand only) and all items of foreign origin shall be deposited with the Customs authorities against proper receipt.