Section 3(2) in Imports and Exports (Control) Act, 1947
(2)[ All goods to which any order under sub-section (1) applies shall be deemed to be goods of which the import or export has been prohibited under Section 11 of the Customs Act, 1962 (52 of 1962), and all the provisions of that Act shall have effect accordingly.] [Substituted by Act 2 of 1966, Section 3.]
