Section 14(1)(iii) in The Customs Act, 1962

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Union of India - Subsection

Section 14(1)(iii) in The Customs Act, 1962

(iii)the manner of acceptance or rejection of value declared by the importer or exporter, as the case may be, where the proper officer has reason to doubt the truth or accuracy of such value, and determination of value for the purposes of this section:

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Union of India - Subsection

Section 14(1)(iii) in The Customs Act, 1962