Section 2(1)(b) in Sea Cargo Manifest and Transhipment Regulations, 2018

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Union of India - Subsection

Section 2(1)(b) in Sea Cargo Manifest and Transhipment Regulations, 2018

(b)"arrival manifest" means an integrated declaration required to be delivered by an authorized carrier before or on arrival of, -

(i)the vessel carrying imported goods, export goods, or coastal goods or

(ii)a train or a truck carrying imported goods or export goods;