Section 26A(1)(d) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(1)(d) in The Customs Act, 1962

(d)

(i)the goods are exported; or

(ii)the importer relinquishes his title to the goods and abandons them to customs; or

(iii)such goods are destroyed or rendered commercially valueless in the presence of the proper officer, in such manner as may be prescribed and within a period not exceeding thirty days from the date on which the proper officer makes an order for the clearance of imported goods for home consumption under section 47:

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Union of India - Subsection

Section 26A(1)(d) in The Customs Act, 1962