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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(e) in The Foreign Trade (Development and Regulation) Act, 1992

(e)the conditions subject to which a licence, certificate, scrip or any instrument bestowing financial or fiscal benefits may be suspended or cancelled under sub-section (4) of section 9;
(ea)the matter in which goods the import of which shall be subject to quantitative restrictions, may be identified and the manner in which the causes of serious injury or causes of threat of serious injury in relation to such goods may be determined under sub-section (3) of section 9A;