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 0] [Section 137(3)] [Section 137] [Entire Act] Union of India - Subsection Section 137(3)(e) in The Customs Act, 1962 (e)a person who has been convicted under this Act on or after the 30th day of December, 2005.] [ Inserted by Act 33 of 2009, Section 89.]