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Citedby 26 docs - [View All]
P.P Chandrasekhara Pai And Anr. vs Collector Of Customs on 1 August, 1986
Badku Joti Savant vs State Of Mysore on 1 March, 1966
V.H. Doshi vs Collector Of Customs on 15 April, 1986
Collector Of Customs, Madras vs Kotumal Bhirumal Pihlajani And ... on 29 July, 1966
Truwoods Pvt. Ltd. And Shri Sanjiv ... vs Commissioner Of Customs on 3 February, 2005

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[Complete Act]
Central Government Act
Section 78 in The Customs Act, 1962
78. Determination of rate of duty and tariff valuation in respect of baggage. The rate of duty and tariff valuation, if any, applicable to baggage shall be the rate and valuation in force on the date on which a declaration is made in respect of such baggage under section 77.