Section 47(3)(c) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(c) in The Foreign Exchange Regulation Act, 1973

(c)for the purpose of considering whether or not to grant such permission, the Central Government or the Reserve Bank, as the case may be, may require the person entitled to the benefit of the judgment or order and the debtor under the judgment or order, to produce such documents and to give such information as may be specified in the requisition.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 47(3)(c) in The Foreign Exchange Regulation Act, 1973