Section 1B(2) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(2)A Non-resident Indian [* * *] [Omitted by G.S.R. 836(E), dated 3.10.2003 (w.e.f. 23.10.2003).] may, without limit, purchase on non-repatriation basis, dated Government securities (other than bearer securities), treasury bills, units of domestic mutual funds, units of Money Market Mutual Funds in India, or National Plan/ Savings Certificates.
