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[Cites 0, Cited by 3] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(7) in The Foreign Trade (Development and Regulation) Act, 1992

(7)Without prejudice to the provisions contained in this section, the Importer-Exporter Code Number of any person who fails to pay any penalty imposed under this Act, may be suspended by the Adjudicating Authority till the penalty is paid or recovered, as the case may be.