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[Cites 0, Cited by 15] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Foreign Exchange Regulation Act, 1973

(2)Without prejudice to the provisions of sub-section (1), the Central Government may authorise a Director of Enforcement or an Additional Director of Enforcement or a Deputy Director of Enforcement or an Assistant Director of Enforcement to appoint officers of Enforcement below the rank of an Assistant Director of Enforcement.