Section 28(6) in The Foreign Exchange Regulation Act, 1973
(6)Where no application has been made under sub-section (3) by any such person or company (including its branch) as is referred to in sub-section (1), the Reserve Bank may, by order, direct such person or company (including its branch) to desist from such acting [* * *] [ The words " or appointment or, as the case may be, from permitting the use of any such trade mark" omitted by Act 29 of 1993, Section 15 (w.e.f. 8.1.1993).] on the expiry of such period as may be specified in the direction:Provided that no direction shall be made under this sub-section unless the parties who may be affected by such direction have been given a reasonable opportunity for making a representation in the matter.
