Section 15(3)(a) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 15(3)(a) in The Foreign Trade (Regulation) Rules, 1993

(a)If the authorised person has reason to believe that any imported goods or materials or goods or materials for export or goods or materials [including 'computer resource' as defined under the IT Act containing information in the form of 'electronic record'] connected with import or export of services or technology are liable to confiscation under the Act, he may seize such goods or materials together with the package, covering or receptacle, if any, in which such goods or materials are found to have been mixed with any other goods or materials :

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Union of India - Subsection

Section 15(3)(a) in The Foreign Trade (Regulation) Rules, 1993