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[Cites 0, Cited by 0] [Section 7(9)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(9)(vi) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(vi)The Indian party should submit the details of debits and credits in the FCA on yearly basis to the designated AD bank with a certificate from the Statutory Auditors of the Indian party certifying that the FCA was maintained as per the host country laws and the extant FEMA regulations/ provisions as applicable.