Section 15(1)(b) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 15(1)(b) in The Foreign Trade (Regulation) Rules, 1993

(b)enter and search any premises from which the services or technology or goods connected with such services or technology which are liable to confiscation under the provisions of the Act, are suspected to have been provided, supplied, received, consumed or utilised for the purpose of import or export or where any books of accounts or documents or things [including 'computer resource' as defined under the IT Act, containing information in the form of 'electronic record] which, in his opinion, shall be useful for, or relevant to any proceedings under the Act are suspected to have been kept or concealed:

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Union of India - Subsection

Section 15(1)(b) in The Foreign Trade (Regulation) Rules, 1993