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[Section 97(2)] [Section 97] [Complete Act]
Central Government Act
Section 97(2)(c) in The Customs Act, 1962
(c) the master of the vessel has satisfied the proper officer that no penalty is leviable on him under section 116 or the payment of any penalty that may be levied upon him under that section has been secured by such guarantee or deposit of such amount as the proper officer may direct;