Section 49(5)(c) in The Foreign Exchange Management Act, 1999

[Cites 0, Cited by 1] [Section 49(5)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5)(c) in The Foreign Exchange Management Act, 1999

(c)every appeal from any decision or order of the Appellate Board under sub-section (3) or sub-section (4) of section 52 of the repealed Act shall, if not filed before the commencement of this Act, be filed before the High Court within a period of sixty days of such commencement:

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Union of India - Subsection

Section 49(5)(c) in The Foreign Exchange Management Act, 1999