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 11] [Section 11A] [Entire Act] Union of India - Subsection Section 11A(a) in The Customs Act, 1962 (a)"illegal import" means the import of any goods in contravention of the provisions of this Act or any other law for the time being in force;
