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[Cites 0, Cited by 4] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Foreign Exchange Management Act, 1999

(1)The Reserve Bank may, on an application made to it in this behalf, authorise any person to be known as authorised person to deal in foreign exchange or in foreign securities, as an authorised dealer, money changer or off-shore banking unit or in any other manner as it deems fit.