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

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Union of India - Subsection

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

(iii)[] [Clauses (iii) and (iv) renumbered as Clauses (ii) and (iii) by G.S.R. 60(E), dated 9.2.2005 (w.r.e.f. 24.3.2004). ] An authorised dealer may borrow in foreign currency from a bank or a financial institution outside India, for the purpose of granting pre-shipment or post-shipment credit in foreign currency to his exporter constituent, subject to compliance with the guidelines issued by the Reserve Bank in this regard.

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Union of India - Subsection

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