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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(r) in The Foreign Contribution (Regulation) Act, 2010

(r)the prescribed amount of foreign remittance, the form and manner in which the foreign remittance received by every bank or authorised person in foreign exchange shall be reported under sub-section (2) of section 17;