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[Cites 0, Cited by 0] [Section 146A(6)] [Section 146A] [Entire Act]

Union of India - Subsection

Section 146A(6)(c) in The Customs Act, 1962

(c)no such order or direction shall take effect until the expiration of one month from the making thereof, or, where an appeal has been preferred, until the disposal of the appeal.]