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[Cites 0, Cited by 0] [Section 14E] [Entire Act]

Union of India - Subsection

Section 14E(1) in The Foreign Trade (Development and Regulation) Act, 1992

(1)In case of a contravention relating to specified goods, services or technologies, the penalty shall be in accordance with the provisions of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 (21 of 2005).