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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(d)"Core activity" means an activity carried on by an Indian entity turnover wherefrom constitutes not less than 50% of its total turnover in the pervious accounting year;