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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in Sea Cargo Manifest and Transhipment Regulations, 2018

(g)"departure manifest" means an integrated declaration required to be delivered by an authorised carrier before departure of:
(i)a vessel carrying imported goods, export goods or coastal goods; or
(ii)a train or truck carrying imported goods or export goods;