Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 4 docs
Modern Threads (India) Ltd. vs Union Of India (Uoi) And Ors. on 4 January, 2006
Indian Acrylics Ltd. vs Union Of India (Uoi) on 6 July, 1993
Indian Acrylics vs Union Of India (Uoi) And Anr. on 12 August, 1999
Overland Agency vs Commissioner Of Custom (Prev.) on 4 May, 2005

Loading...
User Queries
customs act
customs act,1962
section 14
section 14 of customs act
[Section 14] [Complete Act]
Central Government Act
Section 14(3) in The Customs Act, 1962
(3) 2[ For the Purpose of this section--
(a) " rate of exchange" means the rate of exchange--
(i) determined by the Central Government, or
(ii) ascertained in such manner as the Central Government may direct, for the conversion of Indian currency into foreign currency or foreign currency into Indian currency:
(b) " foreign currency" and" Indian currency" have the meanings respectively assigned to them in the Foreign Exchange Regulation Act, 1973 (46 of 1973 )."]