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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Foreign Exchange Regulation Act, 1973

(3)Any officer making an inspection under sub-section (1) may examine on oath any authorised dealer or his agent or, where the authorised dealer is a company or a firm, any director, partner or other officer of the authorised dealer in relation to its business.