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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2)(c) in The Foreign Exchange Regulation Act, 1973

(c)any appeal preferred to the Foreign Exchange Regulation Appellate Board under sub-section (2) of section 23-E of the Act hereby repealed but not disposed of before the commencement of this Act and any appeal that may be preferred to the said Board against any order made or to be made under section 23 of the Act hereby repealed may be disposed of by any member of the Appellate Board constituted under this Act in accordance with the provisions of sub-section (6) of section 52 of this Act;