Section 67 in The Foreign Exchange Regulation Act, 1973

67. Application of the Customs Act, 1962 . The restrictions imposed by or under section 13, clause (a) of sub- section

(1) of 2[ section 18, section 18A] and clause (a) of sub- section (1) of section 19 shall be deemed to have been imposed under section 11 of the Customs Act. 1962 (52 of 1962 ), and all the provisions of that Act shall have effect accordingly.

2. Subs. by Act 29 of 1993, s. 31, for section 18" (w. e. f. 8- 1- 1993 .)

3. Subs. by s. 32, ibid., for certain words (w. e. f. 8- 1- 1993 ).

4. Subs. by s. 33, ibid., for section 18" (w. e. f. 8- 1- 1993 ).