Section 8(1)(a) in The Foreign Trade (Development and Regulation) Act, 1992

[Cites 0, Cited by 7] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Foreign Trade (Development and Regulation) Act, 1992

(a)any person has contravened any of the provisions of this Act or any rules or orders made thereunder or the foreign trade policy or any other law for the time being in force relating to Central excise or customs or foreign exchange or has committed any other economic offence under any other law for the time being in force as may be specified by the Central Government by notification in the Official Gazette; or

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Union of India - Subsection

Section 8(1)(a) in The Foreign Trade (Development and Regulation) Act, 1992