Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4L] [Entire Act] Union of India - Subsection Section 4L(i) in Imports and Exports (Control) Act, 1947 (i)informing him of the grounds on which it is proposed to confiscate such goods, materials, conveyance or animal or to impose a penalty;
