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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(a) in Customs House Agents Licensing Regulations, 1984

(a)quantity or value of cargo cleared by such licence conforming to norms as may be prescribed by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.]