Section 14(2) in The Foreign Trade (Regulation) Rules, 1993
(2)No person shall employ any corrupt or fraudulent practice for the purposes of obtaining any [license, certificate, scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] of importing or exporting [any goods or services or technology or goods connected with such services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).];
