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[Cites 0, Cited by 0] [Section 129DD(5)] [Section 129DD] [Entire Act]

Union of India - Subsection

Section 129DD(5)(b) in The Customs Act, 1962

(b)in any other case, unless the person affected by the proposed order has been given notice to show cause against it within one year from the date of the order sought to be annulled or modified.