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Custom Act, 1962 90. Concessions in Respect of Imported Stores for the Navy. – (1) Imported stores specified in sub-section (3) may without payment of duty be consumed on board a ship of the Indian Navy. (2) The provisions of section 69 and Chapter X shall apply to stores specified in sub-section (3) as they apply to other goods, subject to the modifications that – (a) for the words "exported to any place outside India" or the word "exported" wherever they occur, the words "taken on board a ship of the Indian Navy" shall be substituted; (b) for the words "ninety-eight per cent" in sub-section (1) of section 74, the words "the whole" shall be substituted. (3) The stores referred to in sub-sections (1) and (2) are the following :- (a) stores for the use of a ship of the Indian Navy; (b) stores supplied free by the Government for the use of the crew of a ship of the Indian Navy in accordance with their conditions of service.    |
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