Section 14(2)(a) in The Foreign Exchange Management Act, 1999

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(a) in The Foreign Exchange Management Act, 1999

(a)that the defaulter, with the object or effect of obstructing the recovery of penalty, has after the issue of notice by the Adjudicating Authority, dishonestly transferred, concealed, or removed any part of his property, or

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Union of India - Subsection

Section 14(2)(a) in The Foreign Exchange Management Act, 1999