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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(b) in The Foreign Exchange Management (Deposit) Regulations, 2000

(b)payment for issue of Commercial Paper is received by the issuing company by inward remittance from outside India through normal banking channels or out of funds held in a deposit account maintained by a Non-Resident Indian [* * *] [ Certain words omitted by G.S.R. 836(E), dated 3.10.2003 (w.e.f. 23.10.2003).] accordance with the regulations made by Reserve Bank in that regard;