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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4)(b) in The Foreign Contribution (Regulation) Rules, 2011

(b)An application made for the grant of the registration shall be accompanied by a fee of [Rs.5000/- (Five Thousand rupees only)] [Substituted '2000/- (Two Thousand only)' by Notification No. G.S.R. 199(E), dated 7.3.2019 (w.e.f. 29.4.2011).].