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Union of India - Section

Section 2 in Postal Export (Electronic Declaration and Processing) Regulations, 2022

2. Application.-

These regulations shall apply to export of goods by any person, holding a valid Import-Export Code issued by the Director General of Foreign Trade, in furtherance of business through a foreign post office appointed by the Board under clause (e) of sub-section (1) of section 7 of the Customs Act, 1962.