Section 17(6) in The Foreign Contribution (Regulation) Rules, 2011
(6)Every such return in Form [FC-4] [Substituted for the figure 'FC-7' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).] shall also be accompanied by a copy of statement of account from the bank where the exclusive foreign contribution account is maintained by the person, duly certified by an officer of such bank.
