Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(v) in Foreign Exchange Management (Deposit) Regulations, 2016 (v)'FCNR (B) account' means a Foreign Currency Non-Resident (Bank) account referred to in clause (ii) of subregulation (1) of Regulation 5;
