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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5)(a) in The Foreign Exchange Management Act, 1999

(a)all proceedings before it shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860);