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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Customs House Agents Licensing Regulations, 2004

(1)A person who has qualified in the examination referred to in regulation 8 may engage himself in the work relating to the clearance of goods through customs on behalf of a firm or a company licenced under regulation 9, provided that at any given time he shall not so, engage himself on behalf of more than one such firm or company.