Section 3(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 3(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(ii)if the full export value is not ascertainable at the time of export, the value which the exporter, having regard to the prevailing market conditions expects to receive on the sale of the goods or the software in overseas market, and affirms in the said declaration that the full export value of goods (whether ascertainable at the time of export or not) or the software has been or will within the specified period be, paid in the specified manner.

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Union of India - Subsection

Section 3(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015