Section 22(6) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
(6)An authorised dealer bank may allow the remittance by the person eligible to purchase the shares in terms of sub-regulation (2).] [ Inserted by G.S.R. 13(E), dated 9.10.2007 (w.r.e.f. 5.4.2006).]
