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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(d) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(d)the balances in the accounts shall be exempt from the restrictions imposed under rule 5, except items 3 and 4 of the Schedule III, of the Government of India Notification No. G.S.R. 381 (E), dated May 3, 2000: