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[Cites 0, Cited by 4] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(a) in The Foreign Exchange Regulation Act, 1973

(a)Where any person or company (including its branch) referred to in sub-section (1) carries on any activity referred to in clause (a) of that sub-section at the commencement of this Act or has established a branch, office or other place of business for the carrying on of such activity at such commencement, then, such person or company (including its branch) may make an application to the Reserve Bank within a period of six months from such commencement or such further period as the Reserve Bank may allow in this behalf for permission to continue to carry on such activity or to continue the establishment of the branch, office or other place of business for the carrying on of such activity, as the case may be.