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[Cites 0, Cited by 0] [Section 143A] [Entire Act]

Union of India - Subsection

Section 143A(3) in The Customs Act, 1962

(3)While permitting clearance under sub-section (1), the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [Inserted by Act 25 of 1978, Section 17 (w.e.f. 1.7.1978). ] may require the importer to execute a bond with such surety or security as he thinks fit for complying with the conditions specified in sub-section (2).]