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Foreign Contribution (Regulation) Act, 1976 32. Act not to apply to government transactions Nothing contained in this Act shall apply to any transaction between the Government of India and the government of any foreign country or territory. Foot Notes 1 Inserted by the FCR (Amendment) Act, 1985, w.r.e.f. 20th. October, 1984. 2 Substituted by the FCR (Amendment) Act, 1985, w.r.e.f. 20th. October, 1984. 3 Substituted for the words "Government servant" by the FCR (Amendment) Act, 1985, w.r.e.f. 20th. October, 1984. 4 Substituted by the FCR (Amendment) Act, 1985, w.e.f. 1st. January, 1985. 5 Substituted for the words "require any association, specified in section 6" by the FCR (Amendment) Act, 1985, w.e.f. 1st. January,1985. 6 Substituted for the words and figure "class I post" by the FCR (Amendment) Act, 1985, w.r.e.f. 20th. October, 1984.    |
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