Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 135B] [Entire Act] Union of India - Subsection Section 135B(3) in The Customs Act, 1962 (3)The expenses of any publication under sub-section (1) shall be recoverable from the convicted person as if it were a fine imposed by the Court.] [ Inserted by Act 36 of 1973, Section 5 (w.e.f. 1.9.1973).]
