Section 9(2)(b) in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000

(b)The Reserve Bank may for reasonable and sufficient cause direct that the [said exporter/s][shall cease to be governed by sub-regulation (2): [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).]

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Union of India - Subsection

Section 9(2)(b) in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000