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[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Foreign Exchange Management Act, 1999

(2)The Reserve Bank may, for the purpose of ensuring that the full export value of the goods or such reduced value of the goods as the Reserve Bank determines, having regard to the prevailing market conditions, is received without any delay, direct any exporter to comply with such requirements as it deems fit.