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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(xxxiv) in Plant Quarantine (Regulation of Import into India) Order, 2003

(xxxiv)"article" means any kind of movable property including any goods and stores consigned from one party to another as a shipment and covered by a bill of entry of customs, shipping or airway bill and/or invoice in the course of international trade.