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[Cites 0, Cited by 0] [Section 4I(1)] [Section 4I] [Entire Act]

Union of India - Subsection

Section 4I(1)(f) in Imports and Exports (Control) Act, 1947

(f)contravenes any direction given under a control order with regard to the sale of goods or materials which have been imported under any licence or letter of authority or which have been received from, or through, a recognised agency,