Section 3(3)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

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

Union of India - Subsection

Section 3(3)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

(iii)The import permit issued under this clause shall be valid for a period of six months provided that the Competent Authority may, on request, extend the period of validity for a further period of six months, for reasons to be recorded in writing.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(3)(iii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989