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[Cites 0, Cited by 62] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Foreign Exchange Regulation Act, 1973

(2)Except with the previous general or special permission of the Reserve Bank, no person, whether an authorised dealer or a money-changer or otherwise, shall enter into any transaction which provides for the conversion of Indian currency into foreign currency or foreign currency into Indian currency at rates of exchange other than the rates for the time being authorised by the Reserve Bank.