Section 15(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(ii)the rate of interest, if any, payable on the advance payment does not exceed the rate of interest London Inter-Bank Offered Rate (LIBOR) + 100 basis points and

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Union of India - Subsection

Section 15(1)(ii) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015