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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(g) in The Handling of Cargo in Customs Areas Regulations, 2009

(g)not permit any export cargo to enter the customs area without a shipping bill or a bill of export having been filed with the [Deputy Commissioner or Assistant Commissioner of Customs] [Substituted for the words "proper officer" by Notification No. GSR 370 (E) dated 16.5.2012 (w.e.f. 17.3.2009)];