Section 6(3)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(ii)[drawal of foreign exchange from an authorised dealer in India shall not exceed 100%, or as decided by the Reserve Bank from time to time, of the net worth of the Indian Party as on the date of last audited balance sheet; [Substituted by Notification No. G.S.R. 552(E) dated 14.8.2013 (w.e.f. 19.11.2004)]

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Union of India - Subsection

Section 6(3)(ii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004