Section 5(1)(b) in The Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(b)in one set, to the Deputy Commissioner of Customs or, as the case may be, Assistant Commissioner of Customs at the Custom Station of importation.

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