Section 11 in The Foreign Trade (Exemption From Application Of Rules In Certain Cases) Order,1993
11.
/591In exercise of the powers conferred by section 3, read with section 4, of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992), and in supersession of the Imports (Control) Order, 1955, and the Exports (Control) Order, 1988, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following Order, namely:
