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[Cites 0, Cited by 8] [Section 49(5)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5)(a) in The Foreign Exchange Management Act, 1999

(a)anything done or any action taken or purported to have been done or taken including any rule, notification, inspection, order or notice made or issued or any appointment, confirmation or declaration made or any licence, permission, authorisation or exemption granted or any document or instrument executed or any direction given under the Act hereby repealed shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;