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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Foreign Exchange Management (Borrowing Or Lending In Foreign Exchange) Regulations, 2000

(3)Trade credit no exceeding US $ 20 Million per import transaction shall be raised by borrowings subject to the terms specified in Schedule III hereto; provided that this shall be deemed to have come into force with effect from April 17, 2004.]