Section 7(2)(iii) in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(iii) in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000

(iii)currency in the safes of vessels or air-crafts which has been brought into India or which has been taken on board a vessel or aircraft with the permission of the Reserve Bank.

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Union of India - Subsection

Section 7(2)(iii) in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000