LexSection 110A — Provisional release of goods, documents and things seized pending adjudication.
The Customs Act,1962
1 [110A. Provisional release of goods, documents and things seized 2 [or bank account provisionally attached pending adjudication.-- Any goods, documents or things seized 2 [or bank account provisionally attached] under section 110, may, pending the order of the 3 [adjudicating authority], be released to the owner 2 [or the bank account holder] on taking a bond from him in the proper form with such security and conditions as the 4 [adjudicating authority] may require.]Open in Lexace · Ask the AI about this section