Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 31] [Entire Act] Union of India - Subsection Section 31(iii) in Gold (Control) Act, 1968 (iii)any primary gold, if the person selling, delivering, transferring, or otherwise disposing of the same, has been authorised so to do by the Administrator:
