AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Custom Act, 1962

51. Clearance of Goods for Exportation. –

Where the proper officer is satisfied that any goods entered for export are not prohibited goods and the exporter has paid the duty, if any, assessed thereon and any charges payable under this Act in respect of the same, the proper officer may make an order permitting clearance and loading of the goods for exportation.



Custom Act, 1962 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys