Section 3(2)(i) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

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Union of India - Subsection

Section 3(2)(i) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

(i)All applications for a permit to import consignments by land, air or sea shall be sent in (triplicate) at least one month in advance to the Competent Authority, and the application for the import of seeds, fruits and plants for consumption shall be made in Form A and that for the import of seeds and plants for sowing or planting shall be made in Form B.

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Union of India - Subsection

Section 3(2)(i) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989