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Citedby 5 docs
Kantilal Takhatmal Jain And Anr. vs State on 3 August, 1968
Commissioner Of Customs vs Hargovind Export on 5 May, 2003
Pradeep Agencies-Joint Venture vs Income Tax Officer on 31 August, 2007
Commissioner Of Customs vs M.I. Khan on 12 June, 2000
Gopalchand Khandelwal vs D.R.I on 14 September, 2009

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[Section 155] [Complete Act]
Central Government Act
Section 155(2) in The Customs Act, 1962
(2) No proceeding other than a suit shall be commenced against the Central Government or any officer of the Government or a local authority for anything purporting to be done in pursuance of this Act without giving the Central Government or such officer a month' s previous notice in writing of the intended Proceeding and of the cause thereof, or after the expiration of three months from the accrual of such cause.