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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in Boat Notes Regulations, 1976

(b)Every person who is authorised by the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] under Clause (a) to issue boat notes shall maintain a proper account of boat notes issued by him and furnish to the proper officer such information as may be specified by the [Commissioner of Customs] [Substituted by the Finance Act, 1995, (22 of 1995), Section 50, for the words, 'Collector of Customs'.] in this behalf.