Section 129C(4)(b) in The Customs Act, 1962

[Cites 0, Cited by 3] [Section 129C(4)] [Section 129C] [Entire Act]

Union of India - Subsection

Section 129C(4)(b) in The Customs Act, 1962

(b)in any disputed case, other than a case where the determination of any question having a relation to the rate of duty of customs or to the value of goods for purposes of assessment is in issue or is one of the points in issue, the difference in duty involved or the duty involved; or

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Union of India - Subsection

Section 129C(4)(b) in The Customs Act, 1962