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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(d) in The Courier Imports and Exports (Clearance) Regulations, 1998

(d)the following import goods requiring testing of samples thereof or reference to the relevant statutory authorities or experts before their clearance, namely :
(i)animals and parts thereof, plants and parts thereof;
(ii)perishables;
(iii)publications containing maps depicting incorrect boundaries of India;
(iv)precious and semi-precious stores, gold or silver in any form; and
(v)goods failing within Chapters 28, 29 and 38 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975);