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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6)(b) in The Foreign Exchange Management Act, 1999

(b)shall be deemed to be a Civil Court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).