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[Cites 0, Cited by 5] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in The Foreign Exchange Management Act, 1999

(4)On receipt of an appeal under sub-section (1), the Special Director (Appeals) may after giving the parties to the appeal an opportunity of being heard, pass such order thereon as he thinks fit, confirming, modifying or setting aside the order appealed against.