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[Cites 0, Cited by 2] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(a) in The Customs Act, 1962

(a)in the case of any imported goods, whether dutiable or not, entered for home consumption, the Assistant Commissioner of Customs or Deputy Commissioner of Customs is satisfied on the application of the importer that the goods cannot be cleared within a reasonable time;