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 3] [Entire Act] Union of India - Section Section 11A in The Foreign Trade (Development and Regulation) Act, 1992 11A. Crediting sums realised by way of penalties in Consolidated Fund of India.— All sums realised by way of penalties under this Act shall be credited to the Consolidated Fund of India.
