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Citedby 1037 docs - [View All]
B.V. Jewels vs Commissioner Of Cus. on 14 February, 2003
Collector Of Customs And C. Ex. vs Northern Plastics Ltd. on 14 August, 1989
Jain Exports (P) Ltd. vs Union Of India And Ors. on 20 December, 1984
Vijay Bhav And Ors. vs Commissioner Of Customs on 10 February, 2006
Bin Sabt Jewellery vs Commissioner Of Customs on 24 March, 2000

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[Section 111] [Complete Act]
Central Government Act
Section 111(d) in The Customs Act, 1962
(d) any goods which are imported or attempted to be imported or are brought within the Indian customs waters for the purpose of being imported, contrary to any prohibition imposed by or under this Act or any other law for the time being in force;