Section 80(1)(c) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 80(1)(c) in The Central Motor Vehicles Rules, 1989

(c)the Collector of Customs of the port of importation of the vehicle and where it is not possible to locate the port of importation, to the Collector of Central Excise and Customs nearest to the headquarters of the transferee; and

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Union of India - Subsection

Section 80(1)(c) in The Central Motor Vehicles Rules, 1989