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Foreign Trade (Development and Regulation) Act,1992 2. Definitions – In this Act, unless the context otherwise requires, -- (a) "Adjudicating Authority" means the authority specified in, or under, state sub section (1) of section 15; (b) "Appellate Authority" means the authority specified in, or under, state sub section (1) of section 15; (c) "Conveyance" means any vehicle, vessel, aircraft of any other means of transport including any animal: (d) "Director General" means the Director General of Foreign Trade appointed under section 6; (e) "Import" and "export" means respectively bringing into, or taking out of, India any goods by land , sea or air; (f) "Importer- exporter Code Number" means the Code Number granted under section 7; (g) "License" means a license to import or export and includes a customs clearance permit and any other permission issued or granted under this Act: (h) "Order" means any Order made by the Central Government under section 3: and (i) "Prescribed’ means prescribed by rules made under this Act.    |
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