Section 9(3)(o) in Customs House Agents Licensing Regulations, 1984

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Union of India - Subsection

Section 9(3)(o) in Customs House Agents Licensing Regulations, 1984

(o)the provisions of allied Acts including Import and Exports (Control) Act, 1947 (18 of 1947), Foreign Exchange Regulation Act, 1973 (46 of 1973); Indian Explosives Act, 1984 (4 of 19884); Arms Act, 1959 (54 of 1959); Opium Act, 1978 (1 of 1978); Drugs and Cosmetics Act, 1940 (23 of 1940); Destructive Insects and Pests Act, 1914 (2 of 1914); Dangerous Drugs Act, 1930 (20 of 1930) in so far as they are relevant to the clearance of goods through customs,

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Union of India - Subsection

Section 9(3)(o) in Customs House Agents Licensing Regulations, 1984