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[Cites 0, Cited by 0] [Section 137(3)] [Section 137] [Entire Act]

Union of India - Subsection

Section 137(3)(c) in The Customs Act, 1962

(c)a person involved in smuggling of goods falling under any of the following, namely:-
(i)goods specified in the list of Special Chemicals, Organisms, Materials, Equipment and Technology in Appendix 3 to Schedule 2 (Export Policy) of ITC (HS) Classification of Export and Import Items of the Foreign Trade Policy, as amended from time to time, issued under section 5 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992);
(ii)goods which are specified as prohibited items for import and export in the ITC (HS) Classification of Export and Import Items of the Foreign Trade Policy, as amended from time to time, issued under section 5 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992);
(iii)any other goods or documents, which are likely to affect friendly relations with a foreign State or are derogatory to national honour;