Section 6(2) in Foreign Exchange Management (Deposit) Regulations, 2016
(2)A company registered under Companies Act, 2013 or a body corporate, a proprietary concern or a firm in India may accept deposits from a non-resident Indian or a person of Indian origin on non-repatriation basis, subject to the terms and conditions mentioned in Schedule 7.[***] [Omitted 'Sub-regulations (3)' by Notification No. G.S.R. 498(E), dated 16.7.2019 (w.e.f. 1.4.2016).]
