Section 15(2)(i) in The Foreign Trade (Regulation) Rules, 1993

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(i) in The Foreign Trade (Regulation) Rules, 1993

(i)any imported goods or materials or goods or material for export (including goods or materials connected with services or technology) are liable to confiscation under the Act; or

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Union of India - Subsection

Section 15(2)(i) in The Foreign Trade (Regulation) Rules, 1993