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[Cites 0, Cited by 0] [Section 146A(5)] [Section 146A] [Entire Act]

Union of India - Subsection

Section 146A(5)(b) in The Customs Act, 1962

(b)who is not a legal practitioner, is found guilty of misconduct in connection with any proceedings under this Act by such authority as may be specified by rules made in this behalf, that authority may direct that he shall thenceforth be disqualified to represent any person under sub-section (1).