Section 15(1)(a) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 15(1)(a) in The Foreign Trade (Regulation) Rules, 1993

(a)enter and search any premises where the goods or materials which are liable to confiscation under the provisions of the Act are suspected to have been kept or concealed, stored or processed, manufactured, traded or supplied or received for the purposes of import or export or where any books of accounts or documents or things [including 'computer resource' as defined under the Information Technology Act, 2000 (21 of 2000), hereinafter referred to as IT Act, containing information in the form of 'electronic record' which, in his opinion, shall be useful for, or relevant to any proceedings under the Act are suspected to have been kept or concealed; or

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Union of India - Subsection

Section 15(1)(a) in The Foreign Trade (Regulation) Rules, 1993