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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(iii) in The Foreign Exchange Management (Possession And Retention Of Foreign Currency) Regulations, 2000

(iii)retention by a person resident in India of foreign currency notes, bank notes and foreign currency travellers' cheques not exceeding US $ 2000 or its equivalent in aggregate, provided that such foreign exchange in the form of currency notes, bank notes and travellers cheques--