Section 15(3)(b) in The Foreign Trade (Regulation) Rules, 1993

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(b) in The Foreign Trade (Regulation) Rules, 1993

(b)where any goods or materials or goods or materials [including 'computer resource' as defined under the IT Act containing information in the form of 'electronic record'] connected with services or technology are seized under clause (a) and no notice in respect thereof is given within six months of the seizure of the goods or materials or goods or materials connected with services or technology, the goods or materials shall be returned to the person from whose possession they were seized:

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Union of India - Subsection

Section 15(3)(b) in The Foreign Trade (Regulation) Rules, 1993