Section 4I(1)(b) in Imports and Exports (Control) Act, 1947

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Union of India - Subsection

Section 4I(1)(b) in Imports and Exports (Control) Act, 1947

(b)being a person to whom any imported goods or materials have been delivered by a recognised agency, uses or utilises such goods or materials or causes them to be used or utilised, for any purpose other than the purpose for which they were delivered to him; or

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Union of India - Subsection

Section 4I(1)(b) in Imports and Exports (Control) Act, 1947