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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Ammonium Nitrate Rules, 2012

(2)Declaration by exporter or his agent - The exporter or his authorised agent shall give notice to the conservator of the port before forty eight hours that he intends to bring the Ammonium Nitrate to port for export and shall not bring the Ammonium Nitrate to any part of the port without prior permission in writing from the said officer.