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Foreign Exchange Management Act (FEMA)


Appeal to High Court (35)

  • An appeal from the decision of "Appellate Tribunal" lies before High Court.
  • The appeal shall be filed within "60 days" from the date of communication of the decision or order of the Appellate Tribunal to him on any question of law arising from the impugned order.


Foreign Exchange Management Act (FEMA) Back







  

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