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[Cites 0, Cited by 2] [Section 150(2)] [Section 150] [Entire Act]

Union of India - Subsection

Section 150(2)(e) in The Customs Act, 1962

(e)next to the payment of any amount due from the owner of the goods to the Central Government under the provisions of this Act or any other law relating to customs, and the balance, if any, shall be paid to the owner of the goods.