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Citedby 23 docs - [View All]
Collector Of Customs vs Lexus Exports Private Ltd. on 28 June, 1993
Mvt International vs Commissioner Of Customs on 11 August, 1999
Om Prakash Bhatia vs Commissioner Of Customs on 1 December, 2000
M/S. M.M. Exports vs Commissioner Of Customs & Central ... on 9 July, 2001
A. Tosh & Sons (P.) Ltd. vs Asst. Collector Of Customs And ... on 8 March, 1979

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[Section 18(1)] [Section 18] [Complete Act]
Central Government Act
Section 18(1)(a) in The Customs Act, 1962
(a) where the proper officer is satisfied that an importer or exporter is unable to produce any document or furnish any information necessary for the assessment of duty on the imported goods or the export goods, as the case may be; or