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[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(1)The Central Government may, by order published in the Official Gazette, authorise as many officers of the Central Government (not below the rank of a Joint Secretary to the Government), as it thinks fit, to perform the functions of the competent authority under this Act.