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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7)(ii) in Plant Quarantine (Regulation of Import into India) Order, 2003

(ii)The commodities with least Phytosanitary risk which are processed to the point where the commodity does not remain capable of being infested with quarantine pests (processed items), shall not require Plant Quarantine clearance.]