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| Date : 01 Jun 2005 | | Burden of proof in certain cases |
71. (1) Where any person is prosecuted or proceeded against for contravening
any of the provisions of this Act or of any rule, direction or order made thereunder
which prohibits him from doing an act without permission, the burden of proving
that he had the requisite permission shall be on him.
(2) Where any person
is prosecuted or proceeded against for contravening the provisions of sub-section
(3) of section 8, the burden of proving that the foreign exchange acquired by
such person has been used for the purpose for which permission to acquire it was
granted shall be on him.
(3) If any person is found or is proved to have
been in possession of any foreign exchange exceeding in value fifteen thousand
rupees, the burden of proving that the foreign exchange came into his possession
lawfully shall be on him.
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