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Citedby 14 docs - [View All]
Enterprise International Ltd vs The Commissioner Of Customs on 21 January, 2013
Nikhil Kumar vs Commissioner Of Customs on 15 October, 2004
Mitra Prakashan Pvt. Ltd. vs Collector Of Customs on 16 August, 1990
Cochin Potteries (P) Ltd. vs Union Of India (Uoi) And Ors. on 4 March, 1963
Jain Shudh Vanaspati Limited vs Union Of India And Anr. on 11 May, 1983

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[Complete Act]
Central Government Act
Section 1 in The Customs Tariff Act, 1975
1. Short title, extent and commencement.
(1) This Act may be called the Customs Tariff Act, 1975 .
(2) It extends to the whole of India.
(3) It shall come into force on such date' as the Central Government may, by notification in the Official Gazette, appoint.