Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Research And Development Cess Rules, 1996 (b)"authorised dealer" means any person authorised by the Reserve Bank of India to deal in foreign exchange under section 6 of the Foreign Exchange Regulation Act, 1973 (46 of 1973);
