Section 9(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 9(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(b)further that the Reserve Bank, or subject to the directions issued by that Bank in this behalf, the authorised dealer may, for a sufficient and reasonable cause shown, extend the period of nine months or fifteen months, as the case may be.

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Union of India - Subsection

Section 9(1)(b) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015