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Citedby 18 docs - [View All]
Md. Sakur vs The State on 26 August, 1983
Innovation, Secunderabad And ... vs Central Board Of Excise And ... on 7 June, 1982
Collector Of Customs vs Lalit Mehta on 9 January, 1990
Subhash Embroidery Works vs Union Of India (Uoi) And Anr. on 23 February, 1982
Malik Brothers vs Collector Of Customs on 30 November, 1989

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[Complete Act]
Central Government Act
Section 11F in The Customs Act, 1962
11F. Sale, etc., of notified goods to be evidenced by vouchers. On and from the notified date, no person shall sell or other- wise transfer any notified goods, unless every transaction in relation to the sale, or transfer of such goods is evidenced by a voucher in such form and containing such particulars as may be specified by rules made in this behalf.