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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

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

(c)authorised person means an authorised dealer, money changer, off-shore banking unit or any other person for the time being authorised under sub-section (1) of section 10 to deal in foreign exchange or foreign securities;