Section 3(3) in Imports and Exports (Control) Act, 1947
(3)Notwithstanding anything contained in the aforesaid Act, the Central Government may, by order published in the Official Gazette, prohibit, restrict or impose conditions on the clearance, whether for home consumption or for shipment abroad, of any goods or class of goods imported into [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.].Prior to amendment by Act 2 of 1966, Section 3 read as:
