Section 4(3)(c) in The Foreign Exchange Management (Deposit) Regulations, 2000

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Union of India - Subsection

Section 4(3)(c) in The Foreign Exchange Management (Deposit) Regulations, 2000

(c)the account may be held in the form of current or term deposit account, and in the case of diplomatic personnel [and non-diplomatic staff] [ Inserted by G.S.R. 855(E), dated 27.11.2002 (w.e.f. 31.12.2002).], may also be held in the form of savings account,

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Union of India - Subsection

Section 4(3)(c) in The Foreign Exchange Management (Deposit) Regulations, 2000