Section 39 in The Foreign Exchange Regulation Act, 1973

39. Power to seize examine persons. The Director of Enforcement or any other officer of Enforcement authorised in this behalf by the Central Government, by general

1. See now the Code of Criminal Procedure 1973 (2 of 1974 ).

2. Subs. by Act 29 of 1993, s. 20 (w. e. f. 8- 1- 1993 ).

or special order, may, during the course of any investigation or proceeding under this Act,-

(a) require any person to produce or deliver any document relevant to the investigation or proceeding;

(b) examine any person acquainted with the facts and circumstances of the case.