Lexace Ask the AI ›

⚖️ Ask the AI about your situation:🚗 Car Accident 💼 Work / Job 🏠 Housing / Eviction 👪 Family / Divorce 📋 Contract Dispute 💰 Money Owed

Section 133 — Obstruction of officer of customs.

The Customs Act,1962

If any person intentionally obstructs any officer of customs in the exercise of any powers conferred under this Act, such person shall be punishable with imprisonment for a term which may extend to 1 [two years], or with fine, or with both.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›