Section 9(2)(b) in Notified Goods(Prevention of Illegal Import) Rules, 1969

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Union of India - Subsection

Section 9(2)(b) in Notified Goods(Prevention of Illegal Import) Rules, 1969

(b)[] [Substituted by G.S.R. 45, dated 7th January, 1985, published in the Gazette of India, Part II, Section 3(i), dated 12th January, 1985.] In addition to the identifying particulars mentioned in Clause (a) the particulars mentioned against each of the following articles shall also be given in respect of each such article:

(i)watches -gents or ladies; hand-winding, automatic quartz or electronic size; shape; with or without centre second; calendar or not; rolled gold, chrome, stainless steal, palladium or plastic; Luminous dial or not; type of numeral on dial; combination type or not;

(ii)watch movements - model; number; caliber; type-handwinding or automatic; calendar or not;

(iii)watch dials - calibre; size;

(iv)watch cases - calibre, size, rolled gold, chrome, stainless steel, palladium or plastic;

(v)synthetic yarn - variety; denier;

(vi)metallised yarn - variety; colour; length or yarn;

(vii)fabrics and sarees - variety of yarn; type of fabrics; colour;

(viii)knit-wear - variety of yarn; gents, ladies or children size; colour; type;

(ix)fountain pens, ball-points pens - model; colour

(x)perfumes - quantity of contents per bottle/vial;

(xi)T.V. Sets - model; colour or black and white; with or without remote control; screen size; number of channels combination type or not;

(xii)electronic calculators; models, with or without printer; combination type or not;

(xiii)Video Cassette Recorders, Video Cassette Players model; with or without remote control; combination type or not;

(xiv)video cassette tapes; model; playing time;

(xv)zip fasteners - length; teeth material; colour.

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Union of India - Subsection

Section 9(2)(b) in Notified Goods(Prevention of Illegal Import) Rules, 1969