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[Cites 0, Cited by 16] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(30) in The Customs Act, 1962

(30)"market price", in relation to any goods, means the wholesale price of the goods in the ordinary course of trade in India;[(30-A) "National Tax Tribunal" means the National Tax Tribunal established under section 3 of the National Tax Tribunal Act, 2005;] [ Inserted by Act49 of 2005, Section 30 and Schedule, Part VI (yet to be enforced).]