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Citedby 35 docs - [View All]
Shri Krishna Petro Yarns Ltd. vs Union Of India on 19 November, 1992
Director Of Income Tax vs Bharat Diamond Bourse on 16 December, 2002
Director Of Income-Tax ... vs Bharat Diamond Bourse on 21 March, 2000
Acharya Brothers vs Union Of India (Uoi) on 19 June, 1978
Euresian Equipments & Chemicals ... vs The Collector Of Customs And Ors. on 24 July, 1979

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[Section 2] [Complete Act]
Central Government Act
Section 2(15) in The Customs Act, 1962
(15) " duty" means a duty of customs leviable under this Act;