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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(l) in The Handling of Cargo in Customs Areas Regulations, 2009

(l)subject to any other law for the time being in force, shall not charge any rent or demurrage on the goods seized or detained or confiscated by the [Superintendent of Customs or Appraiser or Inspector of Customs or Preventive Office for Examining Officer, as the case may be] [Substituted for the words "" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];