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Supreme Court: Non-Confirmation of Seizure under Section 37A Impacts Adjudication Proceedings - (03 Apr 2026)

FEMA

Supreme Court held that if seizure under Section 37A of Foreign Exchange Management Act, 1999 is not confirmed, it affects later adjudication, and authorities cannot act in a way that undermines or prejudges a pending statutory appeal.

Tags : SEIZURE   ADJUDICATION PROCEEDINGS   FOREIGN EXCHANGE MANAGEMENT ACT  

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