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Union of India - Section

Section 10K in The Export (Quality Control And Inspection) Act, 1963

10K. Adjudication [Inserted by Act 40 of 1984, Section 5 (w.e.f. 2.7.1984)]

Any confiscation may be adjudged or penalty, may be imposed under this Act by the Director of Inspection and Quality Control, or, where he so directs, by a general or special order, by any officer subordinate to him.]