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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(b)“competent authority” means an officer of the Central Government authorised by it under sub-section (1) of section 5 to perform the functions of a competent authority under this Act;