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[Cites 0, Cited by 6] [Section 115(1)] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(1)(e) in The Customs Act, 1962

(e)any conveyance carrying imported goods which has entered India and is afterwards found with the whole or substantial portion of such goods missing, unless the master of the vessel or aircraft is able to account for the loss of, or deficiency in, the goods.