Section 6(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 6(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(ii)After duly verifying and authenticating the declaration form, the Commissioner of Customs shall forward the original declaration form/ data to the nearest office of the Reserve Bank and hand over the duplicate form to the exporter for being submitted to the authorised dealer.

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Union of India - Subsection

Section 6(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015