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Citedby 9 docs - [View All]
Shri Krishna Petro Yarns Ltd. vs Union Of India on 19 November, 1992
M/S.Suresh Chand & Sons vs Union Of India on 7 May, 2010
Jindal Steel And Power Ltd. vs Cce on 5 March, 2004
Coimbatore Pioneer Mills Ltd. vs Collector Of Customs on 17 August, 1994
Bangalore Wire Rod Mills vs Union Of India on 10 April, 1992

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[Section 59(1)] [Section 59] [Complete Act]
Central Government Act
Section 59(1)(b) in The Customs Act, 1962
(b) to pay on or before a date specified in a notice of demand,-
(i) all duties and interest, if any, payable under sub- section (2) of section 61;
(ii) rent and charges claimable on account of such goods under this Act, together with interest on the same from the date so specified at the rate of six per cent. per annum or such other rate as is for the time being fixed by the Board; and