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[Cites 0, Cited by 18] [Entire Act]

Union of India - Section

Section 22 in Gold (Control) Act, 1968

22. Licensed refiner to comply with conditions, etc.

- A licensed refiner shall not-
(i)buy or otherwise acquire or accept or otherwise receive, or
(ii)melt, assay, refines alloy or extract gold or subject to it any other process, or
(iii)sell, deliver, transfer or otherwise dispose of, any gold, except under such conditions, limitations and restrictions as may be prescribed.