Section 37BB(3)(i) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 37BB(3)] [Section 37BB] [Entire Act]

Union of India - Subsection

Section 37BB(3)(i) in Income Tax Rules, 1962

(i)the remittance is made by an individual and it does not require prior approval of Reserve Bank of India as per the provisions of section 5 of the Foreign Exchange Management Act, 1999 (42 of 1999) read with Schedule III to the Foreign Exchange (Current Account Transaction) Rules, 2000; or

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Union of India - Subsection

Section 37BB(3)(i) in Income Tax Rules, 1962