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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(3) in The Foreign Trade (Development and Regulation) Act, 1992

(3)The Central Government may, by notification in the Official Gazette, direct that any of the provisions of this Chapter—
(a)shall not apply to any goods, services or technologies, or
(b)shall apply to any goods, services or technologies with such exceptions, modifications and adaptations as may be specified in the notification.