Section 11A — Definitions.

1 [ 11A. Definitions. --In this Chapter, unless the context otherwise requires,-- (a) "illegal import" means the import of any goods in contravention of the provisions of this Act or any other law for the time being in force; (b) "intimated place" means a place intimated under sub-section (1) , sub-section (2) or sub-section (3) , as the case may be, of section 11C; (c) "notified date", in relation to goods of any description, means the date on which the notification in relation to such goods is issued under section 11B; (d) "notified goods" means goods specified in the notification issued under section 11B.]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›