Foreign Exchange Management Act, 1999


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  Preamble
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Dealing in foreign exchange, etc. View Judgements
  4 Holding of foreign exchange, etc. View Judgements
  5 Current account transactions View Judgements
  6 Capital account transactions View Judgements
  7 Export of goods and services View Judgements
  8 Realisation and repatriation of foreign exchange View Judgements
  9 Exemption from realisation and repatriation in certain cases View Judgements
  10 Authorised person View Judgements
  11 Reserve Bank's powers to issue directions to authorised person View Judgements
  12 Power of Reserve Bank to inspect authorised person View Judgements
  13 Penalties View Judgements
  14 Enforcement of the orders of adjudicating authority View Judgements
  15 Power to compound contravention View Judgements
  16 Appointment of Adjudicating Authority View Judgements
  17 Appeal to Special Director (Appeals) View Judgements
  18 Establishment of Appellate Tribunal View Judgements
  19 Appeal to Appellate Tribunal View Judgements
  20 Composition of Appellate Tribunal View Judgements
  21 Qualifications for appointment of Chairperson, member and Special Director (Appeals) View Judgements
  22 Term of office View Judgements
  23 Terms and Conditions of service View Judgements
  24 Vacancies View Judgements
  25 Resignation and removal View Judgements
  26 Member to act as Chairperson in certain circumstances View Judgements
  27 Staff of Appellate Tribunal & Special Director ( Appeals ) View Judgements
  28 Procedure and powers of Appellate Tribunal & Special Director (Appeals) View Judgements
  29 Distribution of business amongst Benches View Judgements
  30 Power of Chairperson to transfer cases View Judgements
  31 Decision to be by majority View Judgements
  32 Right of appellant to take assistance of legal practitioner or Chartered Accountant and of Government, to appoint presenting officers View Judgements
  33 Members, etc., to be public servants View Judgements
  34 Civil court not to have jurisdiction View Judgements
  35 Appeal to High Court View Judgements
  36 Directorate of Enforcement View Judgements
  37 Power of search, seizure, etc View Judgements
  38 Empowering other officers View Judgements
  39 Presumption as to documents in certain cases View Judgements
  40 Suspension of operation of this Act View Judgements
  41 Power of Central Government to give directions View Judgements
  42 Contravention by companies View Judgements
  43 Death or insolvency in certain cases View Judgements
  44 Bar of legal proceedings View Judgements
  45 Removal of difficulties View Judgements
  46 Power to make rules View Judgements
  47 Power to make regulations View Judgements
  48 Rules and regulations to be laid before Parliament View Judgements
  49 Repeal and saving View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon