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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Foreign Contribution (Regulation) Rules, 2011

(1)Any person intending to transfer the foreign contribution may make an application to the Central Government in Form [FC-5] [Substituted for the figure 'FC-10' by Notification No. G.S.R. 966(E), dated 14.12.2015 (w.e.f. 29.4.2011).].