Section 65(2)(b) in The Customs Act, 1962

[Cites 0, Cited by 1] [Section 65(2)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2)(b) in The Customs Act, 1962

(b)if the whole or any part of the goods resulting from such operations are cleared from the warehouse for home consumption, import duty shall be charged on the quantity of the warehoused goods contained in so much of the waste or refuse as has arisen from the operations carried on in relation to the goods cleared for home consumption.

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Union of India - Subsection

Section 65(2)(b) in The Customs Act, 1962