Section 22(1)(b) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(b) in The Customs Act, 1962

(b)that any imported goods, other than warehoused goods, had been damaged at any time after the unloading thereof in India but before their examination under section 17, on account of any accident not due to any wilful act, negligence or default of the importer, his employee or agent; or

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Union of India - Subsection

Section 22(1)(b) in The Customs Act, 1962