Section 18(9)(d) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(9)(d) in The Foreign Exchange Regulation Act, 1973

(d)that any declaration to be furnished to the prescribed authority under sub-section (1) shall be submitted to the Reserve Bank for its prior approval, which may, having regard to the circumstances, be given or withheld or may be given subject to such conditions as the Reserve Bank may deem fit to impose:

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Union of India - Subsection

Section 18(9)(d) in The Foreign Exchange Regulation Act, 1973