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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(3)Authorized dealers have been permitted to allow receipts for export of goods/software to be received from a Third party (a party other than the buyer) as per the guidelines issued by the Reserve Bank.