Section 84 — Regulations regarding goods imported or to be exported by post or courier.
The Customs Act,1962
Regulations regarding goods imported or to be exported by 1 [post or courier] .--The Board may make regulations providing for-- 2 [(a) the form and manner in which an entry may be made in respect of goods imported or to be exported by 1 [post or courier];] (b) the examination, assessment to duty, and clearance of goods imported or to be exported by 1 [post or courier]; (c) the transit or transhipment of goods imported by 1 [post or courier], from one customs station to another or to a place outside India.Open in Lexace · Ask the AI about this section