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Citedby 25 docs - [View All]
Khatau Makanji Spg. And Wvg. Co. ... vs Collector Of Customs on 16 August, 1991
National Insulated Cable Co. Of ... vs Union Of India (Uoi) And Ors. on 26 August, 1988
Prem Cables Pvt. Ltd. vs Assistant Collector (Principal ... on 6 September, 1978
Metal Distributors Ltd. vs Union Of India on 21 January, 1986
National Industries vs Assistant Collector Of Customs ... on 1 January, 1800

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[Section 17] [Complete Act]
Central Government Act
Section 17(1) in The Customs Act, 1962
(1) After an import- entered has entered any imported goods under section 46 or an exporter has entered any export goods under section 50 the imported goods or the export goods, as the case may be, or such part thereof as may be necessary may, without undue delay, be examined and tested by the proper officer.