Section 2 in The Foreign Exchange Management (Borrowing And Lending In Rupees) Regulations, 2000
2. Definitions .-In these regulations, unless the context requires otherwise,-
(a)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(b)"authorised dealer", "authorised bank", "Non-resident Indian (NRI)", "Person of Indian origin", "Overseas Corporate Body (OCB)", "NRE account", "NRO account", "NRNR account", "NRSR account", and "FCNR account" shall have the same meanings as assigned to them respectively in Foreign Exchange Management (Deposits) Regulations, 2000 made by Reserve Bank under clause (f) of sub-section (3) of section 6 of the Act;(c)"housing finance institution" and "National Housing Bank" shall have the meaning assigned to them in the National Housing Bank Act, 1987 (53 of 1987);(ca)[ Liberalised Remittance Scheme means the scheme formulated in terms of circular A.P (DIR Series) Circular No. 64 dated February 4, 2004 and as amended from time to time.(cb)'relative' means a 'relative' as defined in section 6 of the Companies Act, 1956.](d)"Transferable Development Rights (TDR)" shall have the meaning as assigned to it in the Foreign Exchange Management (Permissible Capital Account Transactions) Regulations, 2000;(e)The words and expressions not defined in these regulations but defined in the Act shall have the same meanings respectively assigned to them in the Act.
