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[Cites 0, Cited by 2] [Section 49(5)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5)(b) in The Foreign Exchange Management Act, 1999

(b)any appeal preferred to the Appellate Board under sub-section (2) of section 52 of the repealed Act but not disposed of before the commencement of this Act shall stand transferred to and shall be disposed of by the Appellate Tribunal constituted under this Act;