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[Cites 0, Cited by 1] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(d) in Gold (Control) Act, 1968

(d)conditions, limitations and restrictions subject to which-
(i)a dealer may sell, deliver, transfer or otherwise dispose of any gold on the hypothecation, pledge, mortgage or charge of which he had advanced any loan;
(ii)a refiner may refine gold;
(iii)a licensed refiner may buy, acquire, accept or receive, gold, or melt, assay, refine, extract or alloy gold or subject it to any other process, or sell, deliver, transfer or otherwise dispose of any gold;
(iv)a licensed dealer may buy, acquire, accept or receive or sell, deliver, transfer or dispose of gold;