Section 2(e) in Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2018
(e)"Repatriation outside India" means the buying or drawing of foreign exchange from an authorised dealer in India and remitting it outside India through banking channels or crediting it to an account denominated in foreign currency or to an account in Indian currency maintained with an authorised dealer from which it can be converted in foreign currency;
