Section 29(2)(e) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 1] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(e) in The Foreign Exchange Regulation Act, 1973

(e)Where no application has been made under clause (a) by any person or company (including its branch), the Reserve Bank may, by order, direct such person or company (including its branch) to discontinue such activity or to close down the branch, office or other place of business established for the carrying on of such activity, as the case may be, on the expiry of such period as may be specified in the direction:

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Union of India - Subsection

Section 29(2)(e) in The Foreign Exchange Regulation Act, 1973