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Citedby 4 docs
Union Of India vs Jyotsna Holdings (P.) Ltd. on 28 September, 1990
Union Of India vs Jyotsna Holdings (P) Ltd. on 28 September, 1990
Carrasco Investments Ltd. And ... vs Special Director, Enforcement ... on 14 May, 1991
Union Of India (Uoi) vs Abn Amro Bank And Ors. on 21 September, 2005

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[Section 47] [Complete Act]
Central Government Act
Section 47(1) in The Foreign Exchange Regulation Act, 1973
(1) No person shall enter into any contract or agreement which would directly or indirectly evade or avoid in any way the operation of any provision of this Act or of any rule. direction or order made thereunder.