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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2)(e) in The Foreign Contribution (Regulation) Act, 2010

(e)permission obtained under clause (b) of section 10 of the repealed Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to be the permission until such permission is withdrawn by the Central Government;