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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(ii) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010

(ii)file electronic declarations, for clearance of imported or export goods, through a person who has passed the examination referred to in regulation 8 or regulation 19 of the [Customs House Agents Licensing Regulations, 2013] [Substituted 'Customs House Agents Licensing Regulations, 2004' by Notification No. G.S.R. 296(E), dated 28.3.2018 (w.e.f. 5.5.2010).] and who are duly authorised under section 146 of the Act;