Section 4P(1)(b) in Imports and Exports (Control) Act, 1947

[Cites 0, Cited by 0] [Section 4P(1)] [Section 4P] [Entire Act]

Union of India - Subsection

Section 4P(1)(b) in Imports and Exports (Control) Act, 1947

(b)an appeal has been preferred to the Appellate authority against the order imposing such penalty but the appellant dies or is adjudicated an insolvent during the pendency of the appeal,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4P(1)(b) in Imports and Exports (Control) Act, 1947