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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Customs House Agents Licensing Regulations, 2004

(2)Notwithstanding anything contained in sub-regulation (1), the Commissioner of Customs may, in appropriate cases where immediate action is necessary, suspend the license of a Customs House Agent where an enquiry against such agent is pending or contemplated.