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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(c) in The Foreign Contribution (Regulation) Act, 1976

(c)Except with the prior approval of the Central Government, no citizen of India, resident outside India, shall deliver any currency whether Indian or foreign, which has been accepted from any foreign source, to-
(i)any organisation referred to in sub-section (1), or
(ii)any person, if he knows or has reasonable cause to believe that such person intends, or is likely, to deliver such currency to an organisation referred to in sub-section (1).