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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

(2)On acceptance of the above information, an Import of Goods at Concessional Rate Identification Number (IIN) shall be generated against such information furnished:Provided that such information may be updated on the common portal in case of a change in the details furnished in such Form.