Section 2(y) in The Foreign Exchange Management Act, 1999
(y)repatriate to India means bringing into India the realised foreign exchange and(i)the selling of such foreign exchange to an authorised person in India in exchange for rupees; or(ii)the holding of realised amount in an account with an authorised person in India to the extent notified by the Reserve Bank, and includes use of the realised amount for discharge of a debt or liability denominated in foreign exchange and the expression repatriation shall be construed accordingly;
