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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(iv) in The Courier Imports and Exports (Clearance) Regulations, 1998

(iv)[ goods other than the goods specified in Appendix 3C of the Foreign Trade Policy (2015-2020), in respect of which the proper officer directs the filing of Shipping Bill or bill of export in prescribed form;] [Substituted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).]