Section 9(1)(b) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 9(1)(b) in The Foreign Trade (Regulation) Rules, 1993

(b)a partnership firm (including a limited liability partnership) or a company or a firm or any other entity, if the person referred to in clause (a) is a partner or a whole-time Director or Managing Director or a proprietor, as the case may be, of such firm or company:]

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Union of India - Subsection

Section 9(1)(b) in The Foreign Trade (Regulation) Rules, 1993