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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2)(e) in The Customs Act, 1962

(e)the reimbursement by an informant to any public officer of all expenses and damages incurred in respect of any detention of any goods made on his information and of any proceedings consequent on such detention;