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[Cites 0, Cited by 0] [Section 7(9)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(9)(ii) in The Foreign Exchange Management (Foreign Currency Accounts By A Person Resident In India) Regulations, 2000

(ii)The host country regulations stipulate that the investment into the country is required to be routed through a designated account.