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[Cites 0, Cited by 0] [Section 108A] [Entire Act]

Union of India - Subsection

Section 108A(3) in The Customs Act, 1962

(3)Where a person who is required to furnish information has not furnished the same within the time specified in sub-section (1) or sub-section (2), the proper officer may serve upon him a notice requiring him to furnish such information within a period not exceeding thirty days from the date of service of the notice and such person shall furnish such information.