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[Cites 0, Cited by 11] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974

(a)“appropriate Government” means, as respects a detention order made by the Central Government or by an officer of the Central Government or a person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer of a State Government or a person detained under such order, the State Government;