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[Cites 0, Cited by 6] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(b) in The Foreign Trade (Development and Regulation) Act, 1992

(b)to make a representation in writing within such reasonable time as may be specified in the notice against the imposition of penalty or confiscation mentioned therein, and, if he so desires, of being heard in the matter.