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[Cites 0, Cited by 4] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The Foreign Trade (Development and Regulation) Act, 1992

(5)An appeal against an order refusing to grant, or renew or suspending or cancelling, a licence, certificate, scrip or any instrument bestowing financial or fiscal benefits shall lie in like manner as an appeal against an order would lie under section 15.