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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in The Courier Imports and Exports (Clearance) Regulations, 1998

(b)goods proposed to be exported under the Export Promotion Capital Goods Scheme or the Duty Entitlement Pass Book Scheme or Duty Exemption Scheme as specified under the Export and Import Policy (1st April, 199731st March, 2002) issued by the Government of India as amened from time to time or relevant Export and Import Policy issued by the Government of India and in force at the time of the export;