Foreign Trade (Development and Regulation) Act,1992

2. Definitions. –

In this order, unless the context otherwise requires,-

(a) "Act" , means the Foreign Trade (Development and Regulation ) Act, 1992 (22 of 1992);

(b) "Import Trade Regulations", means the Act and the rules and order made thereunder and the export and import policy;

(c) "Rules", means the Foreign Trade (Regulation ) Rules, 1993;

(d) Words and expressions used in this order and not defined, but defined in the Act shall have the meanings respectively assigned to them in the Act.

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