Section 2(2)(i) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

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Union of India - Subsection

Section 2(2)(i) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(i)such order of detention being an order to which the provisions of section 9 or section 12A of the said Act do not apply, has not been revoked on the report of the Advisory Board under section 8 of the said Act or before the receipt of the report of the Advisory Board or before making a reference to the Advisory Board; or

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Union of India - Subsection

Section 2(2)(i) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976