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

Union of India - Subsection

Section 3(2)(h) in The Foreign Trade (Exemption From Application Of Rules In Certain Cases) Order,1993

(h)any goods imported without a valid import license and exported in accordance with an order for the export of such goods made by the proper officer of customs;