Section 9(2)(a) in Notified Goods(Prevention of Illegal Import) Rules, 1969

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

(a)The identifying particulars referred to in Clause (a) of sub-rule (1) shall be the following, namely :

(i)serial number, if any;

(ii)batch number, if any;

(iii)patent number, if any

(iv)make, if any

(v)brand, if any

(vi)trade mark, if any; and

(vii)country of origin, if any.

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