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[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The Foreign Exchange Regulation Act, 1973

(a)the making of any payment already authorised either with foreign exchange obtained from an authorised dealer or a money-changer under section 8 or with foreign exchange retained by a person in pursuance of an authorisation granted by the Reserve Bank;