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[Cites 0, Cited by 5] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b) in The Foreign Contribution (Regulation) Act, 1976

(b)[without prejudice to the provisions of sub-section (1) of section 6, require any association, specified in that sub-section], to obtain prior permission of the Central Government before accepting any foreign contribution;