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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Foreign Exchange Management Act, 1999

(3)An order made by the Appellate Tribunal or the Special Director (Appeals) under this Act shall be executable by the Appellate Tribunal or the Special Director (Appeals) as a decree of Civil Court and, for this purpose, the Appellate Tribunal and the Special Director (Appeals) shall have all the powers of a Civil Court.