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

Custom Act, 1962

67. Removal of Goods from One Warehouse to another. –

The owner of any warehoused goods may, with the permission of the proper officer, remove them from one warehouse to another, subject to such conditions as may be prescribed for the due arrival of the warehoused goods at the warehouse to which removal is permitted



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