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Citedby 77 docs - [View All]
A.P. Muller (Maersk Line) vs Collector Of Customs (Prev.) on 31 July, 1991
Orient Ship Agency (P) Ltd. vs Collector Of Customs on 24 September, 1992
Kwality Dyes And Chemicals vs Collector Of Central Excise And ... on 16 December, 1985
Sriyansh Woollen Mills (Pvt.) ... vs Collector Of Customs on 10 October, 1988
Commissioner Of Customs, New ... vs Dipak Enterprises on 28 January, 2002

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[Complete Act]
Central Government Act
Section 118 in The Customs Act, 1962
118. confiscation of packages and their contents. (a) Where any goods imported in a package are liable to confiscation, the package and any other goods imported in that package shall also be liable to confiscation.
(b) Where any goods are brought in a package within the limits of a customs area for the purpose of exportation and are liable to confiscation, the package and any other goods contained therein shall also be liable to confiscation.