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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(b) in The Customs Act, 1962

(b)"foreign currency" and "Indian currency" have the meanings respectively assigned to them in clause (m) and clause (q) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999).