AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Foreign Trade (Development and Regulation) Act,1992

4. Application for grant of licenses. —

A person may make an application for the grant of a license to import or export goods in accordance with the provisions of the Policy or an Order made section 3.



Foreign Trade (Development and Regulation) Act, 1992 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement