Section 13(2) in The Foreign Exchange Regulation Act, 1973
(2)No person shall, except with the general or special permission of the Reserve Bank or the written permission of a person authorised in this behalf by the Reserve Bank, take or send out of India any [* * *] [ The words " gold, jewelry or precious stones or " omitted by Act 29 of 1993, Section 5 (w.e.f. 8.1.1993).] Indian currency or foreign exchange other than foreign exchange obtained by him from an authorised dealer or from a money-changer.
