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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(b) in The Foreign Contribution (Regulation) Rules, 2011

(b)[ The applicant shall upload the signed or digitally signed application along with scanned documents as specified by the Central Government from time to time;] [Substituted for clauses (b) and (c) by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).]