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Citedby 130 docs - [View All]
Wall Street Finance Ltd. vs Commissioner Of Customs (Prev.) on 3 February, 2000
Wall Street Finance Ltd. vs The Commissioner Of Customs ... on 15 September, 2006
The Commissioner Of Customs ... vs Lkp Merchant Financing Ltd on 27 January, 2010
Weizmann Limited vs Commissioner Of Customs ... on 30 March, 2012
Motilal Lalchand Shah vs L.M. Kaul And Anr. on 21 August, 1971

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[Complete Act]
Central Government Act
Section 121 in The Customs Act, 1962
121. Confiscation of sale- proceeds of smuggled goods. Where any smuggled goods are sold by a person having knowledge or reason to believe that the goods are smuggled goods, the sale- proceeds thereof shall be liable to confiscation.