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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Foreign Exchange Management (Deposit) Regulations, 2000

(2)A company registered under the Companies Act, 1956 (1 of 1956) or a body corporate or created under the Act of Parliament or State Legislature may renew the deposits which had been accepted on repatriation basis from a non-resident Indian subject to terms and conditions mentioned in Schedule 6.