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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in Imports and Exports (Control) Act, 1947

(a)where the value of the goods, in relation to which such contravention or attempted contravention or abetment of contravention has been made, exceeds ten lakh rupees, with imprisonment for a term which may extend to seven years and also with fine, and