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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in Customs Brokers Licensing Regulations, 2018

(b)A customs broker's license may be granted to any company, firm or association in FormB2 if at least one director, partner, or an authorised employee, as the case may be, has passed the examination referred to in regulation 6: