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

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

Union of India - Subsection

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

(c)Where any application has been made under clause (a), the Reserve Bank may, after making such inquiry as it may deem fit, either allow the application subject to such conditions, if any, as the Reserve Bank may think fit to impose or reject the application:

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Union of India - Subsection

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