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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(1)the authorised dealer with whom the account is held or maintained may remit to a nominee being a person resident outside India, funds to the extent of his share or entitlement from the account of the deceased account holder;