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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(4) in The Customs Tariff Act, 1975

(4)Every notification issued under, sub-section, (1) or sub-section (2) shall, as soon as may be after it is issued, be laid before each House of Parliament.Explanation.-For the purposes of this section, "industry", in relation to any article, includes the manufacture or production of like articles, any activity connected therewith find the persons engaged in such production, manufacture or activity.]