Section 16(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 16(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(b)that any declaration to be furnished to the specified authority shall be submitted to the authorised dealer for its prior approval, which may, having regard to the circumstances, be given or withheld or may be given subject to such conditions as may be specified by the Reserve Bank by directions issued from time to time.

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Union of India - Subsection

Section 16(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015