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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(d) in The Foreign Trade (Regulation) Rules, 1993

(d)it has been decided by the Central Government to canalise the export or import of [goods or services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] and distribution thereof, as the case may be, through special or specialised agencies;