Section 4(2)(i) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(i) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

(i)An authorised dealer may borrow from his Head Office or branch or correspondent outside India [or any other entity as permitted by Reserve Bank] [ Inserted by Notification No. G.S.R. 668 (E) dated 26.9.2013 (w.e.f. 5.5.2000)]3 upto [hundred percent or such other limit as decided by the Reserve Bank, from time to time] [Substituted for the words "fifty percent" by Notification No. G.S.R. 595 (E) dated 5.9.2013 (w.e.f. 5.5.2000)] of this unimpaired Tier I capital or US $ 10 million, whichever is more, subject to such conditions as the Reserve Bank may direct.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(2)(i) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000