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

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Union of India - Subsection

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

(c)by the Central Government, any State Government or any statutory corporation or public body or Government undertaking run as a joint stock company, orders in respect of which are placed through the Directorate General, Supplies and Disposals, New Delhi;

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Union of India - Subsection

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