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Section 2(12) in The Customs Act, 1962 [
"Section 2"
] [
"Complete Act"
]
Citedby 11 docs - [
View All
]
Union Of India & Anr vs M/S Mustafa & Najibai Trading Co., ... on 16 July, 1998
Euresian Equipments & Chemicals ... vs The Collector Of Customs And Ors. on 24 July, 1979
S.K. Pattnaik vs State Of Orissa And Ors. on 2 December, 1994
Leaap Forwarders (P) Ltd. vs Commissioner Of Central Excise ... on 11 April, 2001
M/S. The State Trading vs The State Of Tamil Nadu on 17 October, 2001
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Central Government Act
(12) customs port means any port and includes a place appointed under clause (a) appointed under clause (aa) that section to be an inland container deport"]