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Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 5. Competent authority - (1) The Central Government may, by order published in the official Gazette, authorize as many officers of the Central Government ( not below the rank of a joint Secretary to the Government ), as it thinks fit, to perform the functions of the competent authority under this Act. (2) The competent authorities shall perform their functions in respect of such persons or classes or persons as the Central Government may, by order, direct.    |
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