Section 70(3) in The Foreign Exchange Regulation Act, 1973
(3)The several modes of recovery specified in this section shall not affect in any way-(i)any other law for the time being in force relating to the recovery of debts due to the Government; or(ii)the right of the Government to institute a suit for the recovery of the penalty due to the Government;and it shall be lawful for the Central Government to have recourse to any such law or suit notwithstanding that the amount is to be recovered by any mode specified in this section.
