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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Produce Cess Act, 1966

(1)The Collector shall in respect of any produce specified in the First Schedule which is exported by sea [or air] [Inserted by Act 49 of 1966, Section 4 (retrospectively)] assess and collect the duty of customs at the customs port [or customs airport] [Inserted by Act 49 of 1966, Section 4 (retrospectively)] of export.