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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(ii) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016

(ii)[by debit to FCNR/ NRE/ SNRR account maintained by a person resident outside India (overseas buyer) with an Authorised Dealer or an Authorised Bank in India, as specified in Foreign Exchange Management (Deposits) Regulations, 2016;] [Substituted by Notification No. FEMA 14(R)/(1)/2019-RB, dated 13.11.2019 (w.e.f. 2.5.2016).]