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Citedby 4 docs
Eastern Steamship Private Ltd. vs Union Of India (Uoi), K.K. Kaira, ... on 6 August, 1986
Eastern Steamship Private ... vs Union Of India And Others on 6 August, 1986
Pride Foramer vs Union Of India (Uoi) And Ors. on 24 April, 2001
Shree Electronics vs Collector Of Customs on 29 November, 1995

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[Section 54] [Complete Act]
Central Government Act
Section 54(2) in The Customs Act, 1962
(2) Subject to the provisions of section 11--
(a) where any goods imported into a customs port are mentioned in the import manifest as for transhipment to any port outside India, or
(b) where any goods imported into a customs airport are mentioned in the import manifest as for transhipment to any airport outside India, such goods may be allowed to be so transhipped without payment of duty.