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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Foreign Exchange Management Act, 1999

(4)A person resident in India may hold, own, transfer or invest in foreign currency, foreign security or any immovable property situated outside India if such currency, security or property was acquired, held or owned by such person when he was resident outside India or inherited from a person who was resident outside India.