(1) This Act may be called the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974. (2) It extends to the whole of India. (3) It shall come into force on such date 1 (being a date not later than the twentieth day of December, 1974), as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.