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[Cites 0, Cited by 2] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Foreign Trade (Development and Regulation) Act, 1992

(4)Without prejudice to anything contained in any other law, rule, regulation, notification or order, no permit or licence shall be necessary for import or export of any goods, nor any goods shall be prohibited for import or export except, as may be required under this Act, or rules or orders made thereunder.