Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act] Union of India - Subsection Section 4(4)(a) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015 (a)all foreign exchange funds received by the unit in the Special Economic Zone (SEZ) are credited to such account,