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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Foreign Exchange Management Act, 1999

(2)Without prejudice to the provisions of sub-section (1), the Central Government may also, by notification, authorise any officer or class of officers in the Central Government, State Government or the Reserve Bank, not below the rank of an Under Secretary to the Government of India to investigate any contravention referred to in section 13.