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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(d) in The Foreign Trade (Regulation) Rules, 1993

(d)an applicant for the import of any [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] (other than a vehicle) if the import of the [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] is for his personal use which is not connected with trade or manufacture.