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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in Imports and Exports (Control) Act, 1947

(b)the bringing into any port or place in [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.] of goods of any specified description intended to be taken out of [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.] without being removed from the ship or conveyance in which they are being carried.