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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(f) in The Foreign Trade (Regulation) Rules, 1993

(f)[ the applicant is or was a partner in a partnership firm(including a limited liability partnership) or is or was a Director or a company or a proprietor ship firm having controlling interest against which any action is for the time being pending under the Act or rules and Orders made thereunder;] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).]