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Citedby 84 docs - [
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Shanti Lal Mehta vs Union Of India And Ors. on 9 November, 1982
Bhagwati Prasad vs Union Of India (Uoi) And Ors. on 17 April, 2003
Mohanlal Devdanbhai Choksey And ... vs M.P. Mondkar And Ors. on 2 March, 1976
Mohanlal Devdanbhai Choksey And ... vs M.P. Mondkar And Ors. on 2 March, 1976
S. Kannan vs Collector Of Customs And Anr. on 10 March, 1995
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customs act
customs act,1962
section 124 of the customs act
[
Section 124
] [
Complete Act
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Central Government Act
Section 124(a) in The Customs Act, 1962
(a) is given a notice in writing informing him of the grounds on which it is proposed to confiscate the goods or to impose a penalty;