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[Cites 0, Cited by 1] [Section 4L] [Entire Act]

Union of India - Subsection

Section 4L(ii) in Imports and Exports (Control) Act, 1947

(ii)giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the confiscation or imposition of penalty mentioned therein, and, if he so desires, of being heard in the matter.]