Section 10(c) in The Foreign Trade (Regulation) Rules, 1993

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Union of India - Subsection

Section 10(c) in The Foreign Trade (Regulation) Rules, 1993

(c)the [licensee or transferee] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has tampered with the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] in any manner; or

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Union of India - Subsection

Section 10(c) in The Foreign Trade (Regulation) Rules, 1993