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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(i) in Foreign Exchange Management (Remittance of Assets) Regulations, 2016

(i)out of the balances held in the Non-Resident (Ordinary) Accounts (NRO accounts) opened in terms of Foreign Exchange Management (Deposit) Regulations, 2016/ sale proceeds of assets/ the assets acquired by him by way of inheritance/ legacy on production of documentary evidence in support of acquisition, inheritance or legacy of assets by the remitter;