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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Foreign Exchange Management Act, 1999

(2)A person shall not be qualified for appointment as a Special Director (Appeals) unless he
(a)has been a member of the Indian Legal Service and has held a post in Grade I of that Service; or
(b)has been a member of the Indian Revenue Service and has held a post equivalent to a Joint Secretary to the Government of India.