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[Cites 0, Cited by 3] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Foreign Exchange Management Act, 1999

(1)The Central Government shall, by notification, appoint one or more Special Directors (Appeals) to hear appeals against the orders of the Adjudicating Authorities under this section and shall also specify in the said notification the matter and places in relation to which the Special Director (Appeals) may exercise jurisdiction.