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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Standards of Weights and Measures (General) Rules, 1987

(5)Every application for the registration of an exporter or importer shall be submitted to the Director, in the manner aforesaid, together with the fee specified in the Twelfth Schedule, at least one month before the date on which export or import is proposed to be made.