Section 2 in The Foreign Exchange Management (Deposit) Regulations, 2000
2. Definitions. - In these regulations, unless the context otherwise requires,--
(i)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(ii)"authorised bank" means a bank including a co-operative bank (other than an authorised dealer) authorised by the Reserve Bank to maintain an account of a person resident outside India;(iii)"authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act;(iv)"Deposit" includes deposit of money with a bank, company, proprietory concern, partnership firm, corporate body, trust or any other person;(v)"FCNR(B) account" means a Foreign Currency Non-Resident (Bank) account referred to in clause (ii) of sub-regulation (1) of regulation 5;(vi)"Non-Resident Indian (NRI)" means a person resident outside India who is a citizen of India or is a person of Indian origin;(vii)"NRE account" means a Non-Resident External account referred to in clause (i) of sub-regulation (1) of regulation 5;(viii)"NRO account" means a Non-Resident Ordinary account referred to in clause (iii) of sub-regulation (1) of regulation 5;(ix)"NRNR account" means a Non-Resident Non-Repatriable account referred to in clause (iv) of sub-regulation (1) of regulation 5;(x)"NRSR account" means a Non-Resident (Special) Rupee account referred to in clause (v) of sub-regulation (1) of regulation 5;(xi)"Overseas Corporate Body (OCB)" means a company, partnership firm, society and other corporate body owned directly or indirectly to the extent of at least sixty per cent by Non-Resident Indians and includes overseas trust in which not less than sixty percent beneficial interest is held by Non-resident Indians directly or indirectly but irrevocably;(xii)"Person of Indian Origin" means a citizen of any country other than Bangladesh or Pakistan, if--(a)he at any time held Indian passport; or(b)he or either of his parents or any of his grand-parents was a citizen of India by virtue of the Constitution of India or the Citizenship Act, 1955 (57 of 1955); or(c)the person is a spouse of an Indian citizen or a person referred to in sub-clause (a) or (b);[(xii A). 'Qualified Foreign Investor (QFI)' shall have the same meaning as assigned under the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2000;](xiii)"Schedule" means a Schedule to these regulations;(xiv)the words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.
