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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(c) in The Fugitive Economic offenders Act, 2018

(c)any other electronic account as may be prescribed, belonging to the individual which is accessed by him over the internet, subject to the satisfaction of the Special Court that such account has been recently accessed by the individual and constitutes a reasonable method for communication of the notice to the individual.