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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(b) in Destructive Insects and Pests Act, 1914

(b)where the notification imposes conditions upon export or transport shall so refuse, unless the consignor produces or the thing consigned is accompanied by, a document or documents of the prescribed nature showing that those conditions are satisfied.]