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 74(4)] [Section 74] [Entire Act] Union of India - Subsection Section 74(4)(a) in The Customs Act, 1962 (a)goods shall be deemed to have been entered for export on the date with reference to which the rate of duty is calculated under section 16;