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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4)(ii) in The Foreign Exchange Regulation Act, 1973

(ii)the fact that in any proceeding under this Act, other than a prosecution, the accused has been ordered to pay a penalty or goods in relation to such proceedings have been ordered to be confiscated or any other penal action has been taken against him for the same offence;