Section 56(4)(iii) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4)(iii) in The Foreign Exchange Regulation Act, 1973

(iii)the fact that the accused was not the principal offender and was acting merely as a carrier of goods or otherwise was a secondary party in the commission of the offence;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 56(4)(iii) in The Foreign Exchange Regulation Act, 1973