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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(iii) in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004

(iii)[ may issue Foreign Currency Exchangeable Bonds to a person resident outside India in accordance with and subject to the conditions specified in Schedule IV with the specific approval of the Reserve Bank.] [ Inserted by G.S.R. 301(E), dated 1.5.2009 (w.r.e.f. 23.9.2008).]