Section 61(2)(b) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 2] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(b) in The Foreign Exchange Regulation Act, 1973

(b)where the offence is alleged to have been committed by an officer of Enforcement lower in rank than an Assistant Director of Enforcement, except with the previous sanction of the Director of Enforcement; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 61(2)(b) in The Foreign Exchange Regulation Act, 1973