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[Cites 0, Cited by 4] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(3) in The Customs Act, 1962

(3)The Central Government may, by notification in the Official Gazette, direct that all or any of the other provisions of Chapter VI and the provisions of section 45 shall apply to coastal goods or vessels carrying coastal goods subject to such exceptions and modifications as may be specified in the notification.