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Union of India - Section

Section 21 in Gold (Control) Act, 1968

21. Sale or delivery of gold by a refiner.

- Save as otherwise provided in this Act, no licensed refiner shall sell, deliver, transfer or otherwise dispose of gold in any form, other than in the form of standard gold bars and no such sale, delivery, transfer or disposal shall be made to any person other than a licensed dealer or refiner or certified goldsmith:Provided that a licensed refiner may sell standard gold bars to any person or production by that person of a permit granted by the Administrator in this behalf or to such other person as the Administrator may authorise in this behalf.