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Citedby 9 docs - [View All]
Collr. Of Cus. vs Narayani Trading Concern (Pvt.) ... on 31 October, 1995
Ms.Swayam Consultancy Pvt., ... vs The Income Tax Officer, Ward ... on 26 April, 2011
Ms.Swayam Consultancy Pvt., ... vs The Income Tax Officer, Ward ... on 26 April, 2011
Lucas Tvs, Madras vs Assistant Collector Of Customs, ... on 18 December, 1985
Indian Oil Corporation Ltd. vs Collector Of Customs on 18 March, 1991

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[Section 2] [Complete Act]
Central Government Act
Section 2(16) in The Customs Act, 1962
(16) " entry" in relation to goods means an entry made in a bill of entry, shipping bill or bill of export and includes in the case of goods imported or to be exported by post, the entry referred to in section 82 or the entry made under the regulations made under section 84;