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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(b) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(b)from any person not resident in India and who is on a visit to India, as honorarium or gift or for services rendered or in settlement of any lawful obligation; or