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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Foreign Trade (Exemption From Application Of Rules In Certain Cases) Order,1993

(b)by the Central Government or any State Government, statutory corporation, public body or Government undertaking run as a joint stock company through the agency of the purchase organisations of the Ministry of supply, that is, India Supply Mission, London, and India Supply Mission, Washington;