Section 47(3)(b) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 6] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(b) in The Foreign Exchange Regulation Act, 1973

(b)no steps shall be taken for the purpose of enforcing any judgment or order for the payment of any sum to which the said provisions apply except as respects so much thereof as the Central Government or the Reserve Bank, as the case may be, may permit to be paid; and

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Union of India - Subsection

Section 47(3)(b) in The Foreign Exchange Regulation Act, 1973