Section 29(2)(d) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(d) in The Foreign Exchange Regulation Act, 1973

(d)Where an application is rejected by the Reserve Bank under clause (c), the person or company (including its branch) concerned shall discontinue such activity or close down the branch, office or other place of business established for the carrying on of such activity, as the case may be, on the expiry of a period of ninety days or such other later date as may be specified by the Reserve Bank from the date of receipt by such person or company (including its branch) of the communication conveying such rejection.

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Union of India - Subsection

Section 29(2)(d) in The Foreign Exchange Regulation Act, 1973