Section 3(1)(ii) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(ii) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992

(ii)any fees levied or collected or purported to have been levied or collected for making an application for a permit to import, or for making inspection, fumigation, disinfection, disinfestation or supervision of, any article or class of articles or any insect or class of insects under the principal Act or the said notification, shall, for all purposes, be deemed to be and to have always been validly issued or, as the case may be, levied or collected in accordance with the provisions of section 3 of the principal Act as amended by this Act, and accordingly-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(ii) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992