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

Union of India - Subsection

Section 2(2)(a) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010

(a)the following imported goods requiring testing of samples thereof or reference to the relevant statutory authorities or to experts before their clearance, namely:-
(i)animals and parts thereof, plants and parts thereof;
(ii)perishables;
(iii)publications containing maps depicting incorrect boundaries of India;
(iv)precious and semi-precious stones, gold or silver in any form;