Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Foreign Exchange Management (Encashment Of Draft, Cheque, Instrument And Payment Of Interest) Rules, 2000 (f)"Special Director (Appeals)" means Special Director (Appeals) appointed by the Central Government under sub-section (1) of section 17 of the Act;
