Section 6(3)(d) in The Courier Imports and Exports (Clearance) Regulations, 1998

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(d)goods which require licence to be issued under the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) for their export;

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