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[Cites 0, Cited by 0] [Section 129DD(3)] [Section 129DD] [Entire Act]

Union of India - Subsection

Section 129DD(3)(b) in The Customs Act, 1962

(b)one thousand rupees, where the amount of duty and interest demanded, fine or penalty levied by an officer of customs in the case to which the application relates is more than one lakh rupees: