exporter Code Number.—No person shall make any import or export except under an Importer-exporter Code Number granted by the Director General or the officer authorised by the Director General in this behalf, in accordance with the procedure specified in this behalf by the Director General: 5 [Provided that in case of import or export of services or technology, the Importer-exporter Code Number shall be necessary only when the service or technology provider is taking benefits under the foreign trade policy or is dealing with specified services or specified technologies.] 1. Subs. by Act 25 of 2010, s. 4, for “import or export of goods” (w.e.f.27-8-2010). 2. Ins. by s. 4, ibid.(w.e.f.27-8-2010). 3. Subs. by s. 5,ibid., for section 5 (w.e.f.27-8-2010). 4. Subs. by s. 6, ibid., for “export and import policy” (w.e.f.27-8-2010). 5. Ins. by s. 7, ibid. (w.e.f.27-8-2010). 5 1