Section 18(4)(ii) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4)(ii) in The Foreign Exchange Regulation Act, 1973

(ii)if the goods have not been sold, either the sale of the goods and payment therefor as aforesaid, or the re-import of the goods into India as the circumstances permit, within such period as the Reserve Bank may specify in this behalf and without prejudice to the generality of the foregoing provision, may direct that the goods, the right to receive the payment therefor or any other right to enforce such payment shall be transferred or assigned to the Central Government or to a person specified in the directions.

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Union of India - Subsection

Section 18(4)(ii) in The Foreign Exchange Regulation Act, 1973