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Union of India - Section

Section 7 in The Baggage Rules, 2016

7. Currency.

- The import and export of currency under these rules shall be governed in accordance with the provisions of the Foreign Exchange Management (Export and Import of Currency) Regulations, [2015] [Substituted '2000' by Notification No. G.S.R. 378(E), dated 31.3.2016 (w.e.f. 1.3.2016).], and the notifications issued thereunder.