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Citedby 8 docs - [View All]
Haripada Gupta vs The State on 3 December, 1958
Narayandas Bhagwandas Madhavdas vs The State Of West Bengal on 7 May, 1959
Shyam Charan Saha And Anr. vs Sub-Divisional Magistrate on 29 August, 1961
Director General Of Income Tax vs Board For Industrial & Financial on 23 March, 2011
Eastern Machinery Trading Co. vs State on 9 July, 1963

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[Section 19] [Complete Act]
Central Government Act
Section 19(3) in The Foreign Exchange Regulation Act, 1973
(3) The Reserve Bank may for the purpose of securing that the provisions of this section are not evaded, require that the person transferring any security and the person to whom such security is transferred
1. Ins. by Act 29 of 1993, s. 7 (w. e. f. 8- 1- 1993 ).
2. Omitted by s. 8, ibid (w. e. f. 8- 1- 1993 ).
shall subscribe to a declaration that the transferee is not resident outside India.