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

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Union of India - Subsection

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

(e)acquires, sells or otherwise parts with, or agrees to acquire, sell or otherwise part with, any imported goods or materials in contravention of the terms of any allotment made by any recognised agency; or

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Union of India - Subsection

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