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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(5) in The Foreign Contribution (Regulation) Act, 2010

(5)Every application by such person for revision under this section shall be accompanied by such fee, as may be prescribed.Explanation.—An order by the Central Government declining to interfere shall, for the purposes of this section, be deemed not to be an order prejudicial to such person.