Section 61(2)(i)(b) in The Foreign Exchange Regulation Act, 1973

Central Government Act

(b) where the offence is alledged to have been committed by an officer of Enforcement lower in rank than an Assistant

1. Subs. by Act 29 of 1993, s. 30, for sub- section 1 (w. e. f. 8- 1- 1993 ).

Director of Enforcement, except with the previous sanction of the Director of Enforcement; or