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[Cites 0, Cited by 0] [Section 18(4B)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4B)(b) in The Special Economic Zones Rules, 2006

(b)in case of mis-declaration by any importer in regard to any toxic or hazardous substances, action as per the relevant provisions of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) shall be taken against such importer;