Section 4I(1)(c) in Imports and Exports (Control) Act, 1947

[Cites 0, Cited by 1] [Section 4I(1)] [Section 4I] [Entire Act]

(c)having made a declaration for the purpose of obtaining-

(i)a licence or letter of authority to import any goods or materials, or

(ii)any amendment of such licence or letter of authority, or

(iii)allotment of any imported goods or materials,

Legal Document View