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Union of India - Section

Section 2 in The Foreign Exchange Management (Export And Import Of Currency) Regulations, 2000

2. Definitions. - In these regulations, unless the context requires otherwise,-

(i)"Act" means Foreign Exchange Management Act, 1999 (42 of 1999);
(ii)the words and expressions used and not defined in these regulations but defined in the Act have meanings respectively assigned to them in the Act.