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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5)(a) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(a)approval as required under the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 has been obtained for undertaking the contract/project/export of goods or services, and