Section 15(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992

[Cites 0, Cited by 4] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992

(b)where the decision or order has been made by an officer subordinate to the Director General, to the Director General or to any officer superior to the Adjudicating Authority authorised by the Director General to hear the appeal,

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Union of India - Subsection

Section 15(1)(b) in The Foreign Trade (Development and Regulation) Act, 1992