Section 12 in The Foreign Exchange Regulation Rules, 1974
12. [ Application for permission to practise any profession or carry on any occupation, trade or business in India
.-An application for permission under section 30 of the Act by a national of a foreign state to practise any profession or to carry on any occupation, trade or business in India shall be submitted in Form EFN specified in the Sixth Schedule.][* * *] [ First Schedule omitted by G.S.R. 503(E), dated 30.10.1996 (w.e.f. 31.10.1996).]SECOND SCHEDULE[See rule 5]
