Section 19(4) in The Foreign Exchange Regulation Act, 1973
(4)Notwithstanding anything contained in any other law, no person shall, except with the permission of the Reserve Bank,-(a)enter any transfer of securities in any register or book in which securities are registered or inscribed if he has any ground for suspecting that the transfer involves any contravention of the provisions of this section, or(b)enter in any such register or book, in respect of any security, whether in connection with the issue or transfer of the security or otherwise, an address outside India except by way of substitution, for any such address in the same country or for the purpose of any transaction for which permission has been granted under this section with knowledge that it involves entry of the said address, or[* * *] [Clause (c) omitted by Act 29 of 1993, Section 8 (w.e.f. 8.1.1993). ]
