Section 8(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992

[Cites 0, Cited by 4] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992

(b)the Director General or any other officer authorised by him has reason to believe that any person has made an export or import in a manner prejudicial to the trade relations of India with any foreign country or to the interests of other persons engaged in imports or exports or has brought disrepute to the credit or the goods of, or services or technology provided from, the country; or

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Union of India - Subsection

Section 8(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992