Section 6(3)(ii) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(ii) in The Foreign Exchange Regulation Act, 1973

(ii)the authorised dealer has not complied with the conditions subject to which the authorisation was granted or has contravened any of the provisions of this Act or of any rule, notification, direction or order made thereunder:

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Union of India - Subsection

Section 6(3)(ii) in The Foreign Exchange Regulation Act, 1973