Section 3(2)(b) in Foreign Exchange Management (Export and Import of Currency) Regulations, 2015

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Union of India - Subsection

Section 3(2)(b) in Foreign Exchange Management (Export and Import of Currency) Regulations, 2015

(b)may bring into India currency notes of Government of India and Reserve Bank of India notes up to an amount not exceeding Rs. 25000 (Rupees Twenty Five Thousand Only) per person or such other amount and subject to such conditions as notified by Reserve Bank of India from time to time.

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Union of India - Subsection

Section 3(2)(b) in Foreign Exchange Management (Export and Import of Currency) Regulations, 2015