Section 4(5) in The Foreign Exchange Management (Deposit) Regulations, 2000
(5)[ Deposits held in accounts maintained with an authorised dealer by the multilateral organisation and its subsidiary/affiliate bodies and officials in India of such multilateral organisation, of which India is a member nation.] [Substituted by Notification No. G.S.R. 879 (E) dated 24.11.2014 (w.e.f. 5.5.2000)]
