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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Notified Goods(Prevention of Illegal Import) Rules, 1969

(2)The statement referred to in sub-rule (1) shall be duly signed by the person required to deliver it under Section 11-C and shall be delivered in duplicate to the proper officer who shall, after recording acknowledgement thereof on the original copy, return that copy and retain the duplicate copy.