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[Cites 0, Cited by 0] [Section 138C(3)] [Section 138C] [Entire Act]

Union of India - Subsection

Section 138C(3)(d) in The Customs Act, 1962

(d)in any other manner involving the successive operation over that period, in whatever order, of one or more computers and one or more combinations of computers, all the computers used for that purpose during that period shall be treated for the purposes of this section as constituting a single computer; and references in this section to a computer shall be construed accordingly.