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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(ii) in Specified Goods (Prevention of Illegal Export) Rules, 1969

(ii)where the identity and address of the purchaser or transferee, as the case may be to be satisfied on the strength of a certificate referred to in (d) above, such certificate shall be got countersigned by the seller or transferor, as the case may be, from the Superintendent of Central Excise with whose jurisdiction he has place of business.