Section 16(1)(c) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(c) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(c)that a copy of the declaration to be furnished to the specified authority shall be submitted to such authority or organisation as may be indicated in the order for certifying that the value of goods or software specified in the declaration represents the proper value thereof.

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Union of India - Subsection

Section 16(1)(c) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015