Section 9(1)(a) in The Foreign Trade (Regulation) Rules, 1993

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(a) in The Foreign Trade (Regulation) Rules, 1993

(a)[ any person, if an order of detention or conviction has been made against such person under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974) or the Prevention of Money Laundering Act, 2002 (15 of 2003) or Foreign Exchange Management Act, 1999 (42 of 1999); or [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]

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Union of India - Subsection

Section 9(1)(a) in The Foreign Trade (Regulation) Rules, 1993