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Custom Act, 1962 11H. Definitions. – In this Chapter, unless the context otherwise requires, - (a) "illegal export" means the export 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 11J; (c) "specified area" includes the Indian customs waters, and such inland area, not exceeding one hundred kilometres in width from any coast or other border of India, as the Central Government may, having regard to the vulnerability of that area to smuggling, by notification in the Official Gazette, specify in this behalf : Provided that where a part of any village, town or city falls within a specified area, the whole of such village, town or city shall, notwithstanding that the whole of it is not within one hundred kilometres from any coast or other border of India, be deemed to be included in such specified area; (d) "specified date", in relation to specified goods, means the date on which any notification is issued under section 11-I in relation to those goods in any specified area; (e) "specified goods" means goods of any description specified in the notification issued under section 11-I in relation to a specified area.    |
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