Section 5(4) in The Project Imports Regulations, 1986.
(4)[] [Subs-rule (4), substituted by Notification No. M.R. (D.R.) No. 142./92 Custom (N.T.), dated 10th March, 1992.] The application shall be accompanied by the original deed of contract together with a true copy thereof, the import trade control licence, wherever required, and an approved list of items from the [concerned sponsoring authority.] [Substituted by Notification No. M.R. (D.R.) No. 153/95 Custom (N.T.), dated 27th October, 1995.]
