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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(7) in Customs House Agents Licensing Regulations, 1984

(7)The [Commissioner] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.] shall, after considering the report of the inquiry, and the representation thereon, if any, made by the Custom House Agent, pass such orders as he deems fit.