Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 7 docs - [
View All
]
Devpal Dhir vs B.V. Kumar And Another on 20 September, 1982
National Rayon Corporation ... vs Union Of India (Uoi) And Ors. on 10 April, 1992
Commissioner Of Customs ... vs M/S. Bangalore Mano Filament Pvt. ... on 18 December, 2008
Union Of India And Others vs Apar Private Ltd. & Ors. on 22 July, 1999
Dhiraj Lal R. Vohra And Ors. vs Union Of India (Uoi) And Ors. on 9 December, 1992
Loading...
User Queries
customs act
customs act,1962
[
Section 31
] [
Complete Act
]
Central Government Act
Section 31(1) in The Customs Act, 1962
(1) The master of a vessel shall not permit the unloading of any imported goods until an order has been given by the proper officer granting entry inwards to such vessel.