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[Cites 0, Cited by 125] [Entire Act]

Union of India - Section

Section 32 in The Customs Act, 1962

32. Imported goods not to be unloaded unless mentioned in import manifest or import report.

- No imported goods required to be mentioned under the regulations in an import manifest or import report shall, except with the permission of the proper officer, be unloaded at any customs station unless they are specified in such manifest or report for being unloaded at that customs station.