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Union of India - Section

Section 21 in The Customs House Agents Licensing Regulations, 2004

21. Prohibition.

- Notwithstanding anything contained in regulation 22, the commissioner of Customs may prohibit any Customs House Agent from working in one or more sections of the Customs Station, if he is satisfied that such Customs House Agent has not fulfilled his obligations as laid down under regulation 13 in relation to work in that section or sections.