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

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

Union of India - Subsection

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

(d)acquires, sells or otherwise parts with, or agrees to acquire, sell or otherwise part with, any imported goods or materials in contravention of the conditions of any licence or letter of authority in pursuance of which such goods or materials had been imported; or

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Union of India - Subsection

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