Section 6(5) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000
(5)[] [ Sub-regulation (3) renumbered as sub-regulation (5) by G.S.R. 825(E), dated 13.12.2004.] [Reserve Bank may grant its approval to any other foreign currency loan proposed to be raised by a person resident in India, which falls outside the scope of Schedules I, II and III, subject to such terms and conditions as it may consider necessary.] [ Substituted by G.S.R. 825(E), dated 13.12.2004.][Schedule I] [Substituted by G.S.R. 825(E), dated 13-12-2004][See Regulation 6(1)]Borrowings In Foreign Exchange under the Automatic Route
