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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(c) in The Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015

(c)the funds held in the account shall be used for bona fide trade transactions of the unit in the SEZ with the person resident in India or otherwise,