Section 14(2)(b) in The Foreign Exchange Management Act, 1999

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Union of India - Subsection

Section 14(2)(b) in The Foreign Exchange Management Act, 1999

(b)that the defaulter has, or has had since the issuing of notice by the Adjudicating Authority, the means to pay the arrears or some substantial part thereof and refuses or neglects or has refused or neglected to pay the same.

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Union of India - Subsection

Section 14(2)(b) in The Foreign Exchange Management Act, 1999